Section 20 in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
20. Penalty for contravention of this Act.
- Whoever contravenes any of the provisions of this Act or rules made thereunder shall, on conviction be punished with imprisonment for a term of which may extend to two years or with fine which may extend to twenty-five thousand rupees or with both and in case of continuing contravention with an additional fine which may extend to one thousand rupees for every day during which such contravention continues.
