Section 4 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
4. Penalties.
- Any person who-(a)touts or commits malpractice shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to ten thousand rupees, or with both;(b)abets an offence of touting or malpractice under this Act, shall, notwithstanding anything contained in the Indian Penal Code, 1860 (45 of 1860), be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both;(c)attempts to commit an offence punishable under this Act shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to two thousand rupees, or with both.
