Section 7 in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992
7. Penalty for offence with preparation to cause hurt, etc.
- Whoever commits an offence punishable under Section 6 having made preparation for, causing death of any person or causing hurt to any person or assaulting any person or for wrongfully restraining any person or for putting any person in fear of death or hurt or assault or wrongful restraint shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both.
