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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Telangana - Subsection

Section 201(5) in Telangana District Boards Act, 1955

(5)In making any bye-laws the Board may direct that a breach thereof shall be punishable with fine which may extend to fifty rupees, and when the breach is a continuing one, with further fine which may extend to five rupees for every day after the first during which the breach is proved to have been persisted in.