Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 99] [Entire Act] Bengal Presidency - Subsection Section 99(2) in Calcutta Port Act, 1890 (2)Penalty for breach of provisions.- Any person guilty of any breach of the provisions of this section shall be liable to a fine not exceeding fifty rupees for every such breach.
