Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Assam - Subsection Section 65(b) in The Assam Highway Act, 1989 (b)with further fine which may, extend to one hundred rupees for each day after the first during which the offending means of access or structure or work is not removed, demolished or cleared and the site not restored to its original condition.
