AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

21. Penalty for breach of provisions as to table of tolls, list of tolls and returns oftraffic.

Every lessee or other person authorised to collect the tolls of a public ferry, who neglects to affix and keep in good order and repair the table of tolls mentioned in section 16,

or who willfully removes, alters or defaces such table or allows it to become illegible,

or who fails to produce on demand the list of the tolls mentioned in section 16, and every lessee who neglects to furnish any return required under section 12, shall be punished with fine which may extend to fifty rupees.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement