Section 183P(2) in The Howrah Municipal Corporation Act, 1980
(2)Any court convicting any person under this section shall, by order, direct such person to restore the heritage building to this former shape and beauty at his cost, and any failure to comply with such order shall be deemed to be a continuing offence and such person shall be punishable with an additional fine of rupees two hundred and fifty for every day during which such contravention or failure continues after conviction for the first such contravention.Explanation. - For the purposes of this section, "person" shall include an owner, occupier, lessee, mortgagee, consultant, promoter or financier who supervises or causes erection, destruction, removal, defacement or misuse of any heritage building.]
