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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(f) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(f)aids or abets any person in the commission of any act specified in clauses (a) to (e) shall, on conviction, be punished,-
(i)when the offence is under clause (a) or (b) with imprisonment for a term which shall not be less than three months but which may extend to three years or with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees or with both;
(ii)when the offence is under clauses (c), (d) or (e) with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both;
(iii)when the offence is under clause (f) with same punishment as provided for the offence aided or abetted;
(iv)when the offence under clause (a) or (b) is a continuing one after first conviction, with a further daily fine which shall not be less than one hundred rupees but which may extend to one thousand rupees per day during the period of continuance of the offence.