Section 20 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
20. Penalties.
(1)Any person who wilfully destroys, removes, alters, defaces or misuses any heritage property or does any act, or abets in the commission thereof, in contravention of any provision under this Act, or the rules or the regulations made thereunder, shall be punishable with imprisonment for a term which may extend to three years and also with fine which may extend to fifty thousand rupees and, in default, with further imprisonment for six months.(2)Any Court convicting any person under this section shall, by order, direct such person to restore the heritage property to its former shape and beauty at his cost, and any failure to comply with such order shall be deemed to be a continuing offence and such person shall be punishable with an additional fine of rupees two hundred and fifty for every day during which such contravention or failure continues after conviction from the date of such contravention.(3)Where an offence under this section has been committed by a company, the provisions of the Companies Act, 2013 shall apply to such company.
