Section 44(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Any person who contravenes the provisions of Sub-rule(1) of rule 3 shall, on conviction be punished with imprisonment for a term which may extend to one year or with fine which may extend to rupees five thousand or with both, and in the case of a continuing contravention with an additional fine which may extend to five hundred rupees for every day during which such contravention continues after first such contravention.
