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Union of India - Section

Section 9 in Central Provinces Laws Act, 1875

9. Penalty for breach of rules.-

The [State Government] [Substituted for the word "Provisional Government" by A.L.O., 1950] may, in making any rule under this Act attach to the breach of it, in addition to any other consequences that would ensue from such breach a punishment, on conviction before a Magistrate, not exceeding one month's imprisonment, or two hundred rupees fine, or both.