Section 12 in The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996
12. Penalties.
- Any person who,-(a)makes any unauthorised construction within the trade fair area; or(b)uses unauthorisedly any place within the trade fair area as a latrine, urinal or rubbish dump; or(c)plies any profession, trade or calling within the trade fair area without a licence obtained from the Authority or commits a breach of the condition of such licence; or(d)contravenes any of the provisions of the Act or any rules made thereunder; or(e)disobeys any order or directions in writing lawfully issued under this Act;shall be punishable on conviction with a fine which may extend to five thousand rupees and where the offence is continuing or recurring one, with a further fine which may extend to rupees one hundred for every day after the date of first conviction during which the offender is proved to have persisted in such offence.
