Section 17 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
17. Offences and penalties.
- (i) Whoever contravenes any of the provisions of this Act or fails to comply with any order or directions given under the Act or obstructs any person acting under the orders or directions of the Competent Authority from exercising his powers and performing his functions under this Act, shall be fined upto Rs. 25,000/- (Twenty Five thousand rupees).(ii)The provisional of above (Subsection - 17(i)) the penalty will not apply to the sections of the act in which the provision for penalty has been made i.e. in section 10, 11, 12, 13, 14 and 15.(iii)Wherever a person or a company or a firm or a society or any other body is found responsible for any damage of the Government/Public property at a tourist place, the competent authority or the officer appointed/nominated by the competent authority for the purpose of the act may charge fine and compensation for the damage.(iv)If any body fails to deposit the fine or compensation charged either by the competent authority or by the officer nominated/appointed for the purpose of the act by the competent authority within the stipulated time, it shall be recovered by the competent authority under the provision incorporated for recovering in Bihar and Orissa Public demand recovery Act 1914.(v)Any offence committed under this Act shall be cognizable and non-bailable.(vi)All offences under this Act shall be tried in a summary way by a Judicial Magistrate of the First Class specially authorised by the High Court and the provisions of Sections 262 to 265 (both inclusive) of the Code of Criminal Procedure, 1973 shall apply to such a trial provided that when at the commencement of or in the course of a summary trial under this section, it appears to the Magistrate that the nature of the case is such that it is for any reason, undesirable to try summarily, the Magistrate shall after hearing the parties record an order to that effect and thereafter recall any witness, who may have been examined and proceed to hear or rehear the case in the manner provided by the said Code.(vii)If any person found guilt under this act then the tourism warden/authorised official by department may impose fine as per schedule I of this act on the spot.
