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State of Himachal Pradesh - Section

Section 23 in Himachal Pradesh Ferries Act, 1956

23. Penalty for breach of rules made under sections 12 and 19.

- Every person committing a breach of any rule made under section 12 or section 19 shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both.