246B. [ Penalty for sinking well without permit or registration. [Inserted by Act No. 22 of 2014, dated 2.9.2014.]
- Whoever contravenes any of the provisions of section 143-A or 143-B or the rules made thereunder shall, on conviction, 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 fifty thousand rupees.]
