Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 67 in The Assam Highway Act, 1989 67. Penalty for causing damage to highways. - Whoever in contravention to Section 4 (I) wilfully causes or allows any vehicles or animal in his charge to cause any damage to any highway, shall be punishable with fine which may extend to one thousand rupees.
