Section 47(1) in Himachal Pradesh Para-Veterinary Council Act, 2010
(1)Whoever contravenes the provisions of sections 19, 20, 21, 27 or 39 of this Act shall, without prejudice to the provisions of section 45 of this Act, be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and with fine which may extend to five lacs rupees but shall not be less than fifty thousand rupees.
