Section 6 in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
6. Penalty.
(1)Whoever contravenes the provisions of Section 5 shall be punished with simple imprisonment which may extend to six months or with fine which may extend to three thousand rupees or with both.(2)No court inferior to the Court of a Judicial Magistrate of First Class shall try any offence punishable under this Act.
