Section 13 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
13. Penalty.
- Any person who contravenes any provision of this Act or of any rule or order made thereunder or obstructs the lawful exercise of any power conferred by or under this Act, or who abets such contravention or obstruction, shall, without prejudice to recovery of damages under Section 5, be punishable with imprisonment which may extent to six months or with imprisonment which may extent to six months or with fine which may extend to one thousand rupees or with
