Section 23(3) in Uttarakhand River Valley (Development and Management) Act, 2005
(3)Whosoever-(a)Whoever destroys, pulls down, makes injuries or defaces any piller, post or stake fixed in the ground or any notice or other matter put up, inscribed or placed by or under the directions of the Authority; or(b)Damages any works, property, belonging to the Authority; or(c)Fails to furnish to the Authority or any other officer of the Authority any information required by the Authority or such officer for the purpose of this Act; or(d)For the purpose of obtaining any permission or NOC under section 21 of the Act makes a statement which is false in any material particular or in any way pollutes the River Valley or otherwise contravenes the provisions of this Act shall be punishable with imprisonment for a term which may extend to one months or with fine which may extend to five thousand rupees or both.Explanation. - in this section director in relation to a firm also means a partner of the firm.
