Section 24(8) in The Karnataka Tourism Trade (Facilitation and Regulation) Act, 2015
(8)Whoever contravenes any of the provisions of this Act or fails to comply with any order or directions given under the Act or obstructs any person acting under the orders or directions of the competent authority from exercising its powers and performing its functions under this Act, shall on conviction be punishable with imprisonment for a term which shall not be less than three months but which may extend to three years or with fine which may extend to rupees five thousand or with both.
