Section 267(7) in Haryana Municipal Corporation Act, 1994
(7)If under the provisions of any scheme sanctioned under the preceding sub-sections the erection or re-erection of building in a specified area for a specified purpose is prohibited, any person who after such scheme is sanctioned, uses any building for such purpose shall, unless it was used for this purpose before the scheme was sanctioned, on conviction be liable to fine which may extend to five thousand rupees, and if after such conviction he continues to use such building for such purpose shall be liable to fine which may extend to one hundred rupees for every day during which such use continues.Explanation. - For the purpose of this section -(i)'building area' is that portion of a Municipal area of which the greater Part has been developed as a business or residential area; and(ii)'unbuilt area' is an area within the local limits of a Municipal area which is declared as such at a special meeting of the Corporation by a resolution confirmed by the Government, or which is notified as such by the Government.
