Section 16 in The Himachal Pradesh Land Preservation Act, 1978
16. Punishments for offences.
- Any person who, within the limits of any area notified under section 3 commits any breach of any regulation made, restrictions or prohibitions imposed, order passed or requisition made under section 4, 5, 6 or 9 or obstructs or resists in any way whatever the execution of acts or things done under section 10, shall be punished with imprisonment for a term which may extend to 6 months or with a fine which may extend to five hundred rupees, or with both.
