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State of Kerala - Section

Section 55 in Kerala Police Act, 1960

55. Penalty for breach of conditions of licences.

- For any breach of any of the conditions of a licence granted under this Act, other than a licence granted under Sec. 19, the licensee shall be liable on conviction to fine not exceeding one hundred rupees notwithstanding that such breach may have been owing to the default or carelessness of his servant or agent.