Section 24(1) in Punjab Water Resources (Management and Regulation) Act, 2020
(1)Any person who fails to comply with or contravenes the directions or orders issued by the Authority under this Act, or abets the contravention or non- compliance thereof, shall be deemed to have committed an offence under this Act and shall, on conviction, be punishable,-(i)for the first offence, with a fine up to fifty thousand rupees; and(ii)for the subsequent offence, with an imprisonment for a term which may extend to six months or with fine which may extend to one lakh rupees, or both.
