Section 36(6) in The Gujarat Town Planning and Urban Development Act, 1976
(6)Any person prosecuted under clause (a) of sub-section (5) shall, on conviction, be punished with fine which may extend to [fifty thousand rupees] [Substituted 'five thousand rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.], and in the case of a continuing offence, with a further fine which may extend to [one thousand rupees] [Substituted 'one hundred rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] for every day during which such offence continues after conviction for the first offence.
