Section 5 in Uttarakhand Freedom of Religion Act, 2018
5. Punishment for contravention of provisions of Section 3.
- Whoever contravenes the provisions of Section 3 shall, without prejudice to any civil liability, be punished with imprisonment for a term, which shall not be less than one year but which may extend to five years and shall also be liable to fine:Provided that whoever contravenes the provisions of Section 3 in respect of a minor, a woman or a person belonging to the Scheduled Caste or Scheduled Tribe shall be punished with imprisonment for a term which shall not be less than two years but which may extend to seven years and shall also be liable to fine.
