Section 7(1)(viii) in The Bombay Highways Rules, 1958

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Bombay Presidency - Subsection

Section 7(1)(viii) in The Bombay Highways Rules, 1958

(viii)The applicant shall deposit by way of security with the Highway Authority such amount as may be fixed by the Highway Authority which will be liable to forfeiture in case of default in the payment of rent and other charges payable to Government or contravention of any of the conditions subject to which permission is granted.

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Bombay Presidency - Subsection

Section 7(1)(viii) in The Bombay Highways Rules, 1958