Section 29(1) in The Punjab Tax on Lotteries Act, 2005
(1)Any promoter or person, who removes, or in any way tampers with, a seal attached under the provisions of clause (f) of sub-section (1) of Section 21, shall be liable on conviction by a Court of competent jurisdiction to a fine of not less than five thousand rupees, but not exceeding fifty thousand rupees and for imprisonment for a period, not less than fifteen days, but not exceeding one year.
