Section 11 in The U.P. Fire Prevention And Fire Safety Act, 2005
11. Penalties. -
Whoever contravenes any provision of this Act shall, without prejudice to any other action taken against him under Section 8, be punishable with imprisonment for a term which may extend to ten years, or with fine which may extend to one lakh rupees, or with both and where the offence is a continuing one, with a further fine which may extend to five thousand rupees for every day after the first during which such offence continues.
