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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(b) in Rajasthan Highways Act, 1995

(b)fails to comply with the notice served on him under sub-section (1) of section 33 for no valid reason, shall on conviction be punishable.-
(i)for first offence with fine which may extend to five thousand rupees: and
(ii)for a subsequent offence in relation to the same encroachment with fine which may extend to ten thousand rupees, and