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State of Kerala - Section

Section 30 in Kerala Highway Protection Act, 1999

30. General provision for punishment of offences.

- Whoever contravenes any provision of this Act or the rules made thereunder shall, if no other penalty is provided for the offence, on conviction, be punishable with fine which may extend to five hundred rupees or if having been previously convicted for the same offence, with fine which may extend to two thousand rupees.