Section 12 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
12.
(a)No person/body is allowed to, intentionally or deliberately, destroy or damage the structure(s), assets or facilities of the Government at a tourist place. Any Person/body found guilty for the same may be charged a fine upto Rs. 10000 (Ten Thousand) either by the competent authority or by the officer nominated/appointed for the purpose of the act by the competent authority.(b)The competent authority or the Officer appointed/nominated by the competent authority for the purpose of the act may also charge compensation equal to the monetary value of loss due to the damage, which will be in addition to fine.
