Section 70(12) in Northern India Canal and Drainage Act, 1873
(12)violates any rule made under this Act for breach whereof a penalty may be incurred -Penalty. - shall be liable on conviction before a Magistrate of such class as the State Government directs in this behalf, [to a minimum fine of five thousand rupees, but not exceeding fifty thousand rupees or to imprisonment not exceeding six months, or with both.] [Substituted 'to a fine not exceeding one thousand rupees or to imprisonment not exceeding one month, or to both.' by Act No. 4 of 2012, dated 14.8.2012.]
