Section 15 in The U. P. Industrial Area Development Act, 1976
15. Penalty.
- Any person who contravenes any provisions of this Act, or rules or regulations made thereunder or any directions issued under Section 8, shall, on conviction be punishable, with fine which may extend to five thousand rupees and in the case of a continuing offence with further fine which may extend to one thousand rupees for every day during which such offence continues after conviction for the first commission of the offence.
