Section 28 in Karnataka State Road Safety Authority Act, 2017
28. Punishment for failure to comply with the Authority's order.
(1)Whoever refuses or fails to comply with any order of the Authority or the Road Safety Commissioner or any District Road Safety Committee under this Act, shall be punishable with imprisonment for a term of six months or with fine which may extend to twenty-five thousand rupees or with both.(2)In the case of continuing offence a fine of one thousand rupees shall be imposed for each day for which the offence continues.
