Section 15 — Conviction for third offence to disqualify persons from keeping Sara'i's

Where a keeper of a sarai is convicted of a third offence under this Act, he shall not afterwards act as keeper of a Saráí without the licence in writing of the Magistrate of the District, who may either withhold such licence or grant the same on such terms and conditions as he may think fit

Official Hindi (PDF) ↗

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