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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(2) in Uttarakhand Water Management and Regulatory Act, 2013

(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.