Section 10(c) in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
(c)If as a result of such an act, any hurt or any other consequential injuries caused to any person, shall be punished with imprisonment for a term which may extend to five years but shall not be less than three years and shall be liable to fine which may extend to two lakh rupees but shall not be less than one lakh rupees;
