Section 16 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
16. Penalty.
(1)Whoever contravenes any of the provisions of this Act or obstructs any person in the discharge of his duties under this Act or contravenes any order or violates any rule made under this Act shall, on conviction, be punished with imprisonment which shall not be less than one month but which may extend to six months or with fine which shall not be less than one thousand rupees but may extend to five thousand rupees or with both.(2)Whoever, without proper authority, damages, alters or obstructs any part of the public water supply system shall on conviction, be punished with imprisonment which shall not be less than two months but which may extend to one year or with fine which shall not be less than two thousand rupees but may extend to five thousand rupees or with both.(3)In the case of a continuing offence, the offender shall be punished with an additional fine which may extend to rupees hundred for every day during which offence continues after the conviction.
