Section 19 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
19. Punishment of offences.
- Whoever contravenes any of the provisions of this Act or the rules made there under shall be punishable with fine which may extend to[one thousand rupees] [Substitute by section 19 of Uttarakhand Act No. 08 of 2013.] and for the second or subsequent similar offence, be punishable with fine which may extended to [five thousand rupees] [Substitute by section 19 of Uttarakhand Act No. 08 of 2013.]:Provided that no court shall, except for reasons to be recorded in writing, impose a fine of less than [one thousand rupees] [Substitute by section 19 of Uttarakhand Act No. 08 of 2013.] for any such second or subsequent offence.
