Section 9 in Uttarakhand Anti Littering and Anti Spitting Act, 2016
9. Penalties.
(1)Any person who contravenes any of the provisions of this act commits an offence and shall on conviction be liable to a fine not exceeding Five Thousand Rupees or to imprisonment for a term not exceeding six months or both.(2)In the case of a continuing offence to a further fine not exceeding Five Hundred Rupees for every day during which the offence is continued.(3)In addition to or in substitution for the penalty provided in sub-section (1) any expenses incurred by the Urban Local Body in consequence of any contravention of this Act or in the execution of any work directed under this Act to be executed by any person and executed by him, whether performed by the Urban Local Body or by some contractor, together with a surcharge of not more than ten percent of the expenses, shall be paid by the person committing the breach or failing to execute such work and may be recovered as the arrears of land revenue.
