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Bengal Presidency - Section

Section 127 in Calcutta Port Act, 1890

127. Penalty for infringement of bye-laws.- In making any bye-law under the last preceding section, the Commissioners in meeting may direct that a breach of it shall be punishable with fine which may extend to five hundred rupees, and, when the breach is a continuing breach, with a further fine which may extend to two hundred rupees for every day after the first during which the breach continues.