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State of Madhya Pradesh - Section

Section 55 in The M.P. Zila Panchayats (Accounts) Rules, 1999

55. Fines and Penalties.

- All the fines anti penalties levied under the provisions of any law or in accordance with the directions of the Government shall, immediately on impositions be entered in the Register of Fines and Penalties in Form ZP-18. Similarly, recovery of the fines and waiver/write-off shall also be accounted for in the aforesaid register.