Section 25 in The Karnataka Tank Conservation and Development Authority Act, 2014
25. Penalty for failure to report unlawful occupation of tan.
- Being an officer or servant of the Authority or the Government or any local or other authority entrusted with the responsibility of report of unlawful occupation or use of tank or maintenance and protection of tank, fails to report or to take action to remove such unlawful occupation or to maintain or protect tank shall punished with such disciplinary penalty after departmental enquiry or with a fine of rupees ten thousand.
