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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1)(d) in Jodhpur Development Authority Act, 2009

(d)in contravention of any permission which has been duly modified; shall on conviction, be punished [with simple imprisonment which shall not be less than fifteen days but which may extend to forty five days or with fine which shall not be less than twenty five thousand rupees] [Substituted 'with fine which may extend to five thousand rupees' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.], and in the case of a continuing offence with a further fine which may extend to [five hundred] [Substituted 'one hundred' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.] rupees for every day during which the offence continues after conviction for first commission of the offence: