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State of Rajasthan - Section

Section 59 in Rajasthan Highways Act, 1995

59. Causing damage to highways.

- Whoever, in contravention of sub-section (1) of section 55. wilfully. causes or allows any vehicles or animal in his charge to cause any damage to any highways, shall on conviction, be punishable with fine which may extend to one thousand rupees or imprisonment upto two months.