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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(b) in The Goa Public Health Rules, 1987

(b)A breach of any other provision of the rules, shall on conviction by a Magistrate, be punishable with fine, which may extend to Rs. 2000/- and in the case of a continuing breach, after conviction of the first breach, with a fine which may extend to Rs. 30/- per day.