Section 11 in The U.P. Sheera Niyantran Adhiniyam, 1964
11. Contravention of provisions.
(1)Whoever contravenes any provisions of this Act or the rules or orders made or the directions issued thereunder or wilfully makes any false statement or submits any false return regarding any matter in respect of which he is required under this Act or the said rules, orders or directions to give information shall, on conviction, be punishable with imprisonment of either description which may extend to one year or with fine which may extend to [one lakh rupees] [Substituted 'two thousand rupees' by U.P. Act No. 33 of 2018, dated 7.9.2018.] or with both and, in the case of a continuing contravention, with an additional fine which may extend to [five thousand rupees] [Substituted 'one hundred rupees' by U.P. Act No. 33 of 2018, dated 7.9.2018.] for every day during which the contravention continues after conviction for the first such contravention.(2)[ Any Court trying an offence punishable under sub-section (1) may direct that any molasses and every animal, cart, vessel, container or conveyance used in carrying such receptacle or package containing such molasses in respect of which the court is satisfied that such offence has been committed shall be forfeited to the State Government.] [Substituted by U.P. Act No. 33 of 2018, dated 7.9.2018.]
