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State of Haryana - Section

Section 198 in The Haryana Municipal Act, 1973

198. Quarrying, blasting, cutting timber or building.

- Whoever quarries, blasts, cuts timber or carries on building operations in such a manner as to cause, or to be likely to cause, danger to persons passing by or dwelling or working in the neighbourhood, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.