Section 13 in Uttarakhand Flood Plain Zoning Act, 2012
13. Penalty.
- If any person commences or carries on or attempts to carry on any activity in the areas specified in the notification under sub-section (1) of section 12 contrary to the terms and conditions specified in such notifications, he shall be punishable-(a)with fine which may extend to five hundred rupees and in default of payment of fine, with simple imprisonment for the term which may extend to two months; and(b)with further fine which may extend to one hundred for each day during which the offence continues after the conviction under clause (a).
