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[Cites 0, Cited by 0] [Section 130(3)] [Section 130] [Entire Act]

State of West Bengal - Subsection

Section 130(3)(vi) in West Bengal Municipal (Building) Rules, 2007

(vi)person making connection of the internal sewerage line with the main sewer line without proper permission and payment of necessary charge as specified in rule 151 are liable to pay penalty under the Act: