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State of Bihar - Section

Section 17 in Bihar and Orissa Places of Pilgrimage Act, 1920

17. Penalty for contravention of conditions of licence.

- If the conditions entered on a licence granted in respect of a licensed house are contravened in any manner for which no penalty is provided by this Act and the Rules made thereunder, the owner of the house shall be liable to a fine not exceeding Rs. 20.