Section 12(a) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
(a)No person/body is allowed to, intentionally or deliberately, destroy or damage the structure(s), assets or facilities of the Government at a tourist place. Any Person/body found guilty for the same may be charged a fine upto Rs. 10000 (Ten Thousand) either by the competent authority or by the officer nominated/appointed for the purpose of the act by the competent authority.
