Section 6 in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992
6. Penalty.
- Whoever contravenes or attempts to contravene or abets the contravention of the provisions of Section 3 or Section 4 or Section 5, shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.
