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State of Gujarat - Section

Section 28 in The Gujarat Public Conveyances Act, 1920

28. Injury to public conveyance.

- Any person using a public conveyance who shall wilfully or negligently injure the same shall be punishable with fine which may extend to twenty rupees, and shall also pay the owner of such conveyance such compensation as the Magistrate may direct, and such compensation shall be leviable as a fine.