Section 10 in Uttarakhand Plastic and Other Non Biodegradable Garbage (Regulation of Use and Disposal) Act, 2013
10. Penalties.
- Whoever is guilty of any act or intentional omission in contravention of any of the provisions of this Act, or of any rules, notification or order made, issued or given under this Act, or abets or is accessory to the commission of an offence under this Act shall be punishable with three months simple imprisonment or fine, upto Five hundred in case of individuals and petty retailers, upto Fifty thousand in case of retail shops and business enterprises and upto Two lakhs in case of manufacturing and trading firms, or with both.
