Section 29(1) in The Delhi Development Authority Act, 1957
(1)An y person who whether at his own instance or at the instance of any other person or any body (including a department of government) undertakes or carries out development of any land in contravention of the master plan or zonal development plan or without the permission, approval or sanction referred to in section 12 or in contravention of any condition subject to which such permission, approval or sanction has been granted, [shall be punishable, [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.] -(a)with rigorous imprisonment which may extend to three years, if such development relates to utilising, selling or otherwise dealing with any land with a view to the setting up of a colony without a lay-out plan; and [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.](b)with simple imprisonment which may extend to six months, or with fine which may extend to five thousand rupees, or with both, in any case, other than those referred to in clause (a).] [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.]
