Section 21 in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017
21. Penalties.
- Any person who,-(a)makes any unauthorised construction, or(b)uses any unauthorised place as a latrine, urinal or rubbish dump, or(c)plies any profession, trade or calling without a license obtained under the provisions of Section 8 or commits a breach of the conditions of such license, or(d)contravenes any of the provisions of the Act or of any rules/bye-laws made under this Act, or(e)disobeys any order or direction in writing lawfully issued under this Act, shall be punishable on conviction with a fine which may extend to [one thousand rupees] and where the offence is a continuing or recurring one with a further fine which may extend to [one hundred rupees] for every day after the date of first conviction during which the offender is proved to have persisted in such offence.
