Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 35 in Telangana Water, Land and Trees Act, 2002

35. Penalties.

(1)Whoever contravenes any of the provisions of this Act or obstructs any person in the discharge of his duties under this Act or contravenes any order or violates any rule made under this Act shall be punished with fine which shall not be less than one thousand rupees but which may extend to five thousand rupees:Provided that the person responsible for abetment of such offence or connivance shall also be liable and punished accordingly.
(2)Whoever without any lawful authority damages, alters, pollutes or obstructs any part of a public water supply system or a water body, encroaches water bodies including tanks, lakes, ponds, nalas (water course or drainage course), contaminates ground water in any manner by industrial and aquaculture waste disposal or directly disposes waste water into the aquifers shall be punishable with imprisonment for a term which shall not be less than one month but which may extend to six months or with fine which shall not be less than two thousand rupees but which may extend to fifty thousand rupees or with both in addition to that the cost of its repairs or remedying the same shall be recovered as an arrears of Land Revenue:Provided that the person responsible for abetment of such offence or connivance shall also be liable and punished accordingly.
(3)Whoever without any lawful authority fells a tree shall be punishable with a fine which shall not be less than two times of the value of such tree but which may extend to five times of value of such tree:Provided that the person responsible for the abetment of such offence or connivance shall also be liable and punished accordingly.
(4)In the case of a second or subsequent offence, the offender shall be punished with twice the amount of fine prescribed for such offence under sub-section (1) or subsection (2) or sub-section (3), as the case may be:Provided that the person responsible for the abetment of such offence or connivance shall also be liable and punished accordingly.