Section 30 in The U.P. Entertainments and Betting Tax Act, 1979
30. Penalty for other offences
. - Any person who contravenes any other provisions of this Act or the rules made thereunder or fails to comply with any order or direction issued in accordance with the provisions of this Act or the rules made thereunder, shall be punishable with a fine not exceeding [five thousand rupees] [Substituted by U.P. Act No. 12 of 1999 (w.e.f. 03.02.1999).].
