Section 18 in U.P. State Commission for Backward Classes Act, 1996
18. Penalty.
- Whoever, being legally bound to obey any order or direction of the Commission under Section 10, disobeys such order or direction shall be punishable under Sections 174, 175, 176, 178, 179 or 180 of the Indian Penal Code (45 of 1860), as the case may be.
