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State of Karnataka - Section

Section 97 in Karnataka Maritime Board Act, 2015

97. Penalty for contravention of sections 27, 28, 29 and 31.

- Whoever contravenes the provisions of any order issued under section 27 or section 28 or section 29 or fails to comply with any conditions imposed under section 31 shall be punishable with fine which may extend to ten thousand rupees and where the contravention or failure is a continuing one with further fine which may extend to Five hundred rupees for every day after the first during which such contravention or failure continues.