Section 13 in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
13. Penalty.
- Any person who fails to deliver possession of any premises or boat to the District Magistrate under the provisions of Section 4 or 5 or delays or obstructs the taking of possession thereof or contravenes any other provision of this Act or of any order made thereunder, shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.
