Section 33(2)(k) in Bombay Aerial Ropeways Act, 1955

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(2)(k) in Bombay Aerial Ropeways Act, 1955

(k)contravenes the provisions of any rule made under section 45, such person or the promoter, as the case may be, shall, without prejudice to the enforcement of specific performance of the requirements of this Act, or of any other remedy, which may be obtained against him, on conviction, be punished with fine which may extend to [ten thousand rupees] and, in the case of a continuing offence, to a further fine which may extend in the case of an offence specified in sub-clause (d), (e), (f), (i), (j) or (k) of clause (2) to [five hundred rupees], and in the case of an offence specified in clause (1) or sub-clause (a), (b), (c), (g) or (h) of clause (2) to [fifty thousand rupees] for every day after the first conviction during which the offence continues to be committed.

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Bombay Presidency - Subsection

Section 33(2)(k) in Bombay Aerial Ropeways Act, 1955