Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985

(1)Whoever contravenes the provisions of Section 5 shall be punished with simple imprisonment which may extend to six months or with fine which may extend to three thousand rupees or with both.