Section 21(e) in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017
(e)disobeys any order or direction in writing lawfully issued under this Act, shall be punishable on conviction with a fine which may extend to [one thousand rupees] and where the offence is a continuing or recurring one with a further fine which may extend to [one hundred rupees] for every day after the date of first conviction during which the offender is proved to have persisted in such offence.
