Section 24 in Punjab Water Resources (Management and Regulation) Act, 2020
24. Punishment for contravention etc.
(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.(2)Notwithstanding anything contained in sub-section (1), any person who violates the order issued under section 23 of this Act, shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to five lakh rupees, or both.
