Section 36 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
36. Offence regarding Contravention in general.
- If any person contravenes or attempts to contravene or abets the contravention of the provisions of this Act or of any rules made there under, he shall be punishable with imprisonment for a term which may extend to three months or with fine not exceeding L ten thousand or with both.
