Section 22 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
22. Imposition of fine.
(1)Where the Director General, on receipt of any complaint or suo- motu, is satisfied after due inquiry, that a private technical educational institution has contravened or violated any of the provisions of this Act or the rules made thereunder, then a fine of rupees five lakh shall be imposed on such institution and for every subsequent violation of this Act a fine of rupees ten lakh shall be imposed which if not paid, shall be recoverable as arrears of land revenue.(2)Before taking any action or passing an order under sub-section (1) above, the Director General shall provide a reasonable opportunity of being heard to such institution.
