Section 16(1) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(1)Whoever contravenes any of the provisions of this Act or obstructs any person in the discharge of his duties under this Act or contravenes any order or violates any rule made under this Act shall, on conviction, be punished with imprisonment which shall not be less than one month but which may extend to six months or with fine which shall not be less than one thousand rupees but may extend to five thousand rupees or with both.
