Section 79 in The Bihar State Housing Board Act, 1982
79. Penalty for failure to comply with requisition made by auditor.
- If any person fails to comply with any requisition made by the auditor under Section 76, he shall be punishable-(a)with fine which may extend to one hundred rupees, and(b)in case of a continuing failure, with fine which may extend to fifty rupees for each day, after the first day, during which the failure continues.
