Section 5 in The City of Bombay (Building Works Restriction) Act, 1949
5. Penalty.
- Whoever contravenes the provisions of section 3 shall on conviction, be punished with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both.Explanation. - If any person who is in occupation, possession or control of any/and or building fails without lawful authority or excuse in respect of such land or building to comply or to secure compliance with the provisions of section 3 or evades or attempts to evade the said provisions he shall be deemed to have contravened the said provisions.
