Section 10 in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998
10. Penalty for leakage.
- Whoever, contravenes or attempts to contravene or abets the contravention of the provisions of Section 4 or Section 5 or Section 6 or Section 7 or Section 8, shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.
