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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Meghalaya - Subsection

Section 203(2) in Meghalaya Municipal Act, 1973

(2)The person by whom such latrine, urinal, cess-pool, drain or receptacle is improperly constructed, rebuilt or opened shall also be liable to a fine not exceeding fifty rupees and a daily fine not exceeding five rupees during which the offence is continued.