Section 156 in The Jammu and Kashmir Panchayati Raj Rules, 1996
156. Penalty.
- If a person is found constructing or reconstructing or commencing to construct or reconstruct any house or building or extending or altering any existing house or building without the proper permission of the Halqa Panchayat, he shall be punishable by the Panchayati Adalat with a fine not exceeding Rs. 50/- and if the breach is a continuing one with a further fine which may extend to Rs. 20/- everyday after the date of the first conviction during which the offender is proved to have persisted in the offence and in case the construction or reconstruction extension or alteration is not removed within ten days of the date of first conviction the Halqa Panchayat may arrange demolition of the unauthorisedly constructed house or building or extension or alteration of an existing house or building at the cost of the offender.
