Section 51(3) in Assam Town and Country Planning Act, 1959
(3)If after such time any such person under sub-section (1) continues to neglect or causes a breach of any specified provision, such persons shall be prosecuted and on conviction by a Magistrate be punishable by any or all or the following:-(i)with fine which may extend to Rs.500 with or without simple imprisonment not exceeding a period of 2 months;(ii)if the breach, neglect or failure continues after such conviction with fine which may extend to Rs.30 for every day during which the breach, neglect or failure continues after such conviction.
