Section 8 in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
8. Penalties.
(1)Whoever is guilty of any act or intentional omission Contravention of any of the provisions of thus Act, or of any rules, notification or order made, issued or given under this Act, shall be punishable with imprisonment for term which may extend to three month or with fine which may extend to rupees twenty five thousand, or with both.(2)Whoever having been convicted of an offence under this Act is again convicted of any offence under this Act shall be punishable with double the penalty provided for the latter offence.(3)Whoever in any manner aids, abets or is accessory to the commission of an offence under this Act shall on conviction be punished with imprisonment prescribe for the offence.
