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66. Omission to furnish plans, etc.- Any person who, without reasonable excuse the burden of proving which shall lie upon him, omits to make or furnish in the prescribed form or manner or at or within the prescribed time any plan, 1[section,] return, notice, register, record or report required by or under this Act to be made or furnished shall be punishable with fine which may extend to 2[one thousand] rupees.    |
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