Section 11 in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998
11. Penalty for offence with preparation to cause hurt, etc.
- Whoever, commits an offence punishable under Section 9 or Section 10 having made preparation for causing death of any person or causing hurt to any person or assaulting any person or for wrongfully restraining any person or for putting any person in fear of death or hurt or assault or wrongful restraint shall be punished with imprisonment for a term which may extend to five years or with fine which may extend to five thousand rupees or with both.
