Section 56 in Gujarat Irrigation and Drainage Act, 2013
56. Penalty.
- If any person contravenes the provisions of section 50 or 52, or the rules made under section 57 in respect of the construction or maintenance of tubewells or any of the terms and conditions specified in a licence granted under section 51 he shall, on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extent to ten thousand rupees or with both.
