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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3)(b) in The Rajasthan Mining Settlement Act, 1956

(b)contravenes any provision of this Act or any rule, by-law or order thereunder, for the breach of which no penalty is otherwise provided, shall be punishable with fine which may extend to five hundred rupees and in the case of a continuing breach under clause (a) of this sub-section, with further fine which may extend to one hundred rupees, for every day during which the breach is proved to have been persisted in after the date of the receipt by him of the requisition or order referred to in that clause.