Section 23(3) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(3)Whoever contravenes any other provision of this Act or rules made thereunder, other than those specified in sub-sections (1) and (2) shall be punished with imprisonment for a term which may extend to five years, or with fine which may extend to one crore rupees, or with both, and in the case of continuing contravention, with an additional fine which may extend to five lakh rupees for every day during which such contravention continues.
