Section 20(2) in The U.P. Water Management And Regulatory Commission Act, 2008
(2)Any person guilty of an offence under clause (a) of sub-section (1), shall be punished with imprisonment which may extend to one year or with fine which may extend to rupees one lakh, or with both, and a further penalty which may extend to rupees twenty thousand for each day after the first offence during which the offence continues.
