Section 29 in Jharkhand Industrial Area Development Authority Regulations, 2016
29. Penalty For Violation.
- i. If any provision/ procedure is considered either contrary to or in variance of the provisions of Chapter VI of this regulation, the same shall stand substituted by the relevant provisions of this Chapter.ii. Any person who violates any order of the authority in respect of removal of any structure of Encroachment or uses any land or building in violation of any provisions of this regulation shall be punishable with fine which may extend up to Rs. 10,000.00 or simple imprisonment for a term which may extend to six months or both and in case of continuing offence with further which may extend to Rs. 100.00 for every day after conviction.Chapter-VII
