LexSection 3A — Penalty for contravention of the provisions of the Act.
The Van (Sanrakshan Evam Samvardhan) Adhiniyam, 1980
1 [3A. Penalty for contravention of the provisions of the Act.-- Whoever contravenes or abets the contravention or any of the provisions of section 2, shall be punishable with simple imprisonment for a period which may extend to fifteen days.]Open in Lexace · Ask the AI about this section