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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(3)Besides, the owner or the occupier shall on conviction be punished with fine which may extend to Rupees two hundred fifty and further fine which may extend to Rupees five for every day after the date of first conviction of the offense.