Section 16 in Uttaranchal School Education Act, 2006
16. Penalty of contravention of Section 14 or Section 15.
- Whoever contravenes the provisions of Section 14 or Section 15.Shall be punishable with imprisonment for a term which may extend to three years- and also with fine which may be up to five thousand rupees or with both and if the person so contravening is a society or any association of persons, every member of such society or association who knowingly and willingly authorizes or permits such contravention shall be so punishable.
