Section 69 in Chhattisgarh Minor Mineral Rules, 2015
69. Penalty.
- Contravention of any of the provisions of Rule 63 to 65 shall be punishable with imprisonment for a term which may extend up to three months or with fine which may extend to five thousand rupees or with both. In case of continuing contravention, an additional fine of twenty five hundred rupees for every day during which such contravention continue after conviction for the first such contravention, shall be imposed.
