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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(3) in The Hooghly River Bridge Act, 1969

(3)Any rule made under this Act may provide that any person committing a breach thereof shall, on conviction be punishable with fine which may extend to one hundred rupees and in the case of a continuing breach with an additional fine which may extend to twenty-five rupees for every day during which such breach continues after conviction for the first such breach.