The Indian Tramways Act, 1886

25. Power to impose penalty by rule.-

The authority making any rule under section 24 may direct that a breach of it shall be punishable with fine which may extend-

(a) if the authority making the rule is the ¹[Government], to two hundred rupees, and

(b) if that authority is a local authority or a promoter or lessee, to twenty rupees; and when the breach is a continuing breach, with a further fine which may extend-

(c) if the authority making the rule is the ¹[Government], to fifty rupees, and

(d) if that authority is a local authority of a promoter or lessee, to five rupees, for every day after the first during which the breach continues.

1. Subs. by the A.O. 1937, for "L.G.".

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