Section 8 in Telangana Public Examinations (Prevention of Malpractices and Unfair Means) Act, 1997
8. Penalty.
- Whoever contravenes or attempts or conspires to contravene or abets the contravention of the provisions of section 3 or section 4 or section 5 or section 6 or section 7 [or section 7A] [Inserted by Act No.27 of 2006.] shall be punishable with imprisonment for a term which shall not be less than three years but which may extend upto seven years and with fine which shall not be less than rupees five thousand, but which may extend upto rupees one lakh.
