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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006

(1)Any officer of the State Government or of the local authority, authorized by the State Government or, as the case may be. by the local authority, in this behalf, may accept from any person who has committed or who is reasonably suspected of having committed the first or second offence under this Act, a sum of money by way of compounding of the offence as specified in the Table below: —
Serial No. Contravention/ Offence The sum of money to be accepted for compounding of an offence.
1 First Offence … Five Thousand Rupees,
2 Second Offence … Ten Thousand Rupees.