Section 20(1) in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
(1)Any person who wilfully destroys, removes, alters, defaces or misuses any heritage property or does any act, or abets in the commission thereof, in contravention of any provision under this Act, or the rules or the regulations made thereunder, shall be punishable with imprisonment for a term which may extend to three years and also with fine which may extend to fifty thousand rupees and, in default, with further imprisonment for six months.
