Section 100 in Bombay Irrigation (Gujarat Amendment) Act, 1976
100. Penalty.- If any person contravenes the provisions of section 94 or section 96, or any rules made under section 101 in respect of the construction or maintenance of tubewells or any of the terms or conditions specified in a licence granted under section 95 he shall, on conviction, no punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
