Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 468] [Entire Act]

State of Punjab - Subsection

Section 468(2) in The Punjab Municipal Act, 1999

(2)If a person continues to use any premises in contravention of the provisions of sub-section (1), the Chief Officer may, notwithstanding any other action that may be taken against such person under this Act, levy a continuing fine in accordance with the provisions of sub-section (4) of section 423.