Section 20 in Uttarakhand Water Management and Regulatory Act, 2013
20. Offences and penalties.
(1)Whoever :-(a)In contravention of the provision of this Act, the rules or the regulations made under this Act, engaged in the business of distribution or supply of water; or(b)Refuses or fails without reasonable causes to comply with, or give effect to any direction, order or requirement made under this Act;shall be guilty of an offence under this Act.(2)Any person guilty of an offence under clause (a) of sub-section (1) shall punished with imprisonment which may extend to one year or with fine which may extend to rupees one Lakh or both and a further penalty of rupees twenty thousand for each day after the first offence during which the offence continues.(3)Any person guilty of an offence under clause (b) of sub-section (1) shall punished with imprisonment which may extend to Six Months or with fine which may extend to rupees one Lakh or both and a further penalty which may extend to rupees five thousand for each day after first offence during which the offence continues.
