Section 9 in The U.P. Regulation of Coaching Act, 2002
9. Penalties.
(1)Whoever wilfully contravenes, or abets the contravention of, the provisions of sub-section (1) of Section 7 shall be punished with fine which may extend to one lakh rupees.(2)Whoever wilfully contravenes, or abets the contravention of, the provisions of sub-section (2) of Section 7 shall be punished with fine which may extend to fifty thousand rupees.(3)Whoever wilfully contravenes, or abets the contravention of, the provisions of sub-section (4) of Section 8 shall be punished with fine which may extend to ten thousand rupees.(4)No court shall take cognizance of an offence punishable under this section except on a complaint in writing made be the Competent Officer or by such other officer as the State Government may, by notification, authorise in this behalf.
