Section 613 in The Calcutta Municipal Corporation Act, 1980
613. Fine for putting building to any use other than that for which a licence has been granted. -
When any premises is used or is permitted to be used by any person for any purpose other than that for which a licence has been granted under sub-section (1) of section 435 or as a stable or a cattle-shed or a cow-house, then such person shall, without prejudice to any other penalty to which he may be subject, be liable to a fine which may extend, in the case of a masonry building, to two hundred and fifty rupees and, in the case of a hut, to twenty-five rupees, and , in the case of continuance of such use, to a further fine which may extend, in the case of a masonry building, to fifty rupees and , in the case of a hut, to five rupees for each-day during which such use continues after the first day.
