Section 5(3)(b) in Himachal Pradesh Prevention of Beggary Act, 1979

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State of Himachal Pradesh - Subsection

Section 5(3)(b) in Himachal Pradesh Prevention of Beggary Act, 1979

(b)knowingly that any person has, under sub-section (2) been required to remove himself or herself from the place and has not obtained requisite permission to re-enter it, harbours or conceals such person in the place, shall be punishable,-

(i)on first conviction with imprisonment for a term which may extend to three months, or with a fine which may extend to five hundred rupees, or with both; and

(ii)in the event of a second or subsequent conviction with imprisonment for a term not less than three months and with fine which may extend to one thousand rupees; and

(iii)in the case of continuing offence with an additional fine which may extend to twenty rupees for every day after the first offence during which such person has persisted the offence:

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State of Himachal Pradesh - Subsection

Section 5(3)(b) in Himachal Pradesh Prevention of Beggary Act, 1979