Section 20(3) in The U.P. Water Management And Regulatory Commission Act, 2008
(3)Any person guilty of an offence under clause (b) of sub-section (1) shall be punished with imprisonment which may extend to six months or with fine which may extend to rupees one lakh, or with both, and a further penalty which may extend to rupees five thousand for each day after the first offence during which the offence continues.
