Section 10(b) in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
(b)If as a result of such an act, disability or grievous hurt is caused, shall be punished with rigorous imprisonment which may extend to eight years but shall not be less than six years and shall also be liable to fine which may extend to five lakh rupees but shall not be less than three lakh rupees;
