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114. Penalty for encroachment on public roads, etc. Any person, who without the permission of the Nagar Panchayat or of the Council, (a) encroaches upon any public road or house-gully or upon any public drain, sewer, aqueduct,water-course or that by making any excavation or by erecting any wall, fence, rail, post, projection or other obstruction, or by deposing any movable property thereon, or (b) takes up or alters the pavements or other materials, fences or posts on any public road, shall, for every such offence, be punishable with fine not exceeding two thousand and five hundred rupees and with a further fine not exceeding two hundred rupees for every day during which the encroachment continues after the first conviction.    |
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