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The Road Transport Corporations Act, 1950 46. Penalty for breach of rules. The State Government may, by rule, provide that the breach of any rules made by it under section44 shall be punishable with fine which may extend to five hundred rupees, and when the breach is a continuing one, with a further fine not exceeding twenty rupees for every day after the date of the first Conviction during which the offender is proved to have persisted in the offence.    |
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