Section 10 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
10.
Any construction work at a place declared by the Government as a Tourist Place under the act can only be done after consent of the department/Authority decided by government through official notification. Any person or Society or Company or any other body responsible for any type of construction work at a Tourist Place declared by the government as tourist place without the consent of the department may be charged a fine upto Rs. 25000.00 (Twenty Five Thousand) either by the competent authority or by the officer nominated/appointed for the purpose by the competent authority.
