Section 14 in Arunachal Pradesh Heritage Act, 2015
14. Penalties.
(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.(2)In case of unlawful damages, neglect, demolition or effecting a major change to the whole or portion of a heritage site, the offender shall forfeit his right to construct any further structure on the protection heritage sites for its development and the removal of the structure already constructed in contravention of the provisions of this Act, regulations or orders made or issued thereunder, shall be at the cost of the owner, lessee or power of attorney holder, as the case may be, or even the builder making the construction.
