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State of Tripura - Section

Section 179 in Tripura Municipal Act, 1994

179. Penalty.

- Whoever deposits or throws or causes or permits to be deposited or thrown any solid wastes on any place in contravention of the provisions of this Act shall, subject to such rules and regulations as may be made in this behalf, be punishble with fine which shall not be less than five hundred rupees or more than five thousand rupees for each of such offences.