Section 11 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
11. Penalty for contravention of Sections 8 and 9.
- Every person who contravenes the provisions of Sections 8 and 9, shall be punishable with imprisonment for a period which may extend to three years or with fine which may extend to two thousand rupees or with both.
