Section 30 in Jharkhand Single Window Clearance Act, 2015
30. Penalty.
(1)Any entrepreneur who fails to comply with the conditions or undertakings in the self-certification given the Agency or Department or appropriate authorities shall face penalty which may extend to fifteen thousand rupees for the first offence and up to twenty five thousand for the second or subsequent offences.(2)The appropriate authority shall be competent for enforcement of the above Penalty sub-section (1) as per law according to the prescribed rule under the applicable Act.(3)The appropriate authority imposing the penalty shall communicate the same to the entrepreneur concerned with intimation to the Agency. The entrepreneur shall deposit the amount of such imposed penalty with the Agency within thirty days of the issue of communication.(4)The amount of penalty may be changed from time to time by government through notification.
