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NCT Delhi - Section

Section 91 in Delhi Panchayat Raj Act, 1954

91. Infringement of rules and bye-laws.

- In making a rule, the Chief Commissioner, and in making a bye-law, the Gaon Panchayat may direct that a breach of it shall be punishable with fine which may extend to ten rupees, and when the breach is a continuing one, with a further fine which may extend to one rupee for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.