Section 27 in The Bharatiya Vayuyan Adhiniyam, 2024
27. Penalty for failure to comply with directions issued under section 4 or section 6.-
If any person wilfully fails to comply with any direction issued under section 4 or section 6, he shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to one crore rupees, or with both.
