Section 71 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
71. Penalty.
- Any person who contravenes any of the provision of this chapter shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to Rs. 50,000/- (Rupees Fifty thousand) only or with both and in case of continuing contravention with an additional fine which may extend to Rs. 5000/- (Rupees Five thousand) only after conviction for the first such contravention for every day during which such contravention continues:Provided that any offence punishable under this Chapter may, either before or after the institution of the prosecution, be compounded by the officer authorized to make a complaint to the court with respect to the offence, on payment to that officer for credit to the Government, of such sum that officer may specify:Provided further that in case of an offence punishable with fine only, such sum shall not exceed the maximum amount of fine which may be imposed for that offence.Chapter-VII Prevention of Illegal Mining, Storage and Trasportation of Minerals
