Section 22 in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
22. Penalty [Section 17 (4)].
- Any person who commits a breach of any of the provisions of these rules shall, on conviction, if such breach is not otherwise punishable under the Act or these rules, be punished with fine which may extend to five hundred rupees and, where the breach is continuing one, with further fine which may extend to one hundred rupees for every day after the first day during which the breach has been persisted in.
