Section 12 in The Haryana Regulation and Control of Crushers Act, 1991
12. Penalty.
- Whoever contravenes any of the provisions of Section 3 of this Act, shall be punishable with imprisonment for a term which may extend to two years, and shall also be liable to a fine, which may extend to ten thousand rupees. In case of non-payment of fine, he shall be punishable with a further imprisonment which may extend to six months.
