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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(3) in Bihar Power Alcohol Act, 1948

(3)In making any Rule, the [State] [Substituted by A.L.O.] Government may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees, and where the breach is a continuing one with further fine which may extend to one hundred rupees for every day after the first day during which the breach has been persisted in.