Section 10 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
10. Penalties.
(1)Whoever-(a)contravenes any provision of Chapter II and Chapter IV of this Act or fails to comply with any order or direction lawfully given to him under this Act shall be punishable with imprisonment for a term which shall not be less than three months but which may extend to one year or with fine which may extend to twenty five thousand rupees or with both;(b)contravenes any provision of Chapter III of this Act shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to five thousand rupees or with both.(2)Whoever having been convicted of an offence under this Act is again convicted of any offence under this Act shall be punishable with double the penalty provided for the first offence.(3)Whoever in any manner aids or abets to the commission of an offence under this Act shall on conviction be punished with imprisonment prescribed for the offence.
