Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Madras Presidency - Section Section 80 in The Madras City Police Act, 1888 80. - Penalty for breach of bye-law For any breach of any such bye-law, the offender shall be liable on conviction to fine not exceeding ten rupees or to imprisonment not exceeding one week.
