Section 14(1) in Arunachal Pradesh Heritage Act, 2015
(1)Whoever contravenes any provision of this Act or the regulations made thereunder or fails to comply with any directions or order lawfully given to him or any requisition lawfully made upon him, shall on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to ten thousand rupees, or with both and for any subsequent offences, with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees for each day of continuance of offences thereafter or with both.
