Section 20(6) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(6)Whoever, contravenes clause (a) of sub-section (5) shall, on conviction, be punished with fine which may extend to fifty thousand rupees, and in the case of a continuing offence, with a further fine which may extend to one thousand rupees for each day during which such offence continues after conviction for the first offence.
