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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2)(k) in Gujarat Aerial Ropeways Act, 1955

(k)contravenes the provisions of any rule made under section 45, such person or the promoter, as the case may be, shall, without prejudice to the enforcement of specific performance of the requirements of this Act, or of any other remedy, which may be obtained against him, on conviction, be punished with fine which may extend to [ten thousand rupees] [Substituted for 'two hundred rupees' by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).] and, in the case of a continuing offence, to a further fine which may extend in the case of an offence specified in sub-clause (d), (e), (f), (i), (j) or (k) of clause (2) to [five hundred rupees] [Substituted for 'fifty rupees' by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).], and in the case of an offence specified in clause (1) or sub-clause (a), (b), (c), (g) or (h) of clause (2) to [fifty thousand rupees] [Substituted for 'one thousand rupees' by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).] for every day after the first conviction during which the offence continues to be committed.