Section 23(1) in Uttarakhand River Valley (Development and Management) Act, 2005
(1)Any person or director in relation to a firm who at the time when the offence was committed was incharge of and was responsible for the affairs of the company or for the conduct of the business of the company who undertakes or carried out major development on the land in contravention of the Master Plan or Sectoral Plan as mentioned in section 10 and 11 or contravenes the provisions of section 21 of this act shall be punishable with fine which may extend to twenty thousand rupees and in case of continuing offences with further fine which may extend to one thousand rupees for everyday during which such offence continues or three times the assessed value of construction so raises, which ever is greater. Provided further if any material is seized from the offender the same shall stands forfeited in favour of the Authority.
