Section 88(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)Any person who, whether at his own instance or at the instance of any other person or anybody including a department of Government commences, undertakes or carries out development of any land or building or institutes or changes the use of any land or building in contravention of the Perspective Plan or Master Plan or Infrastructure Development Plan or Area Development Plan or Zonal Development Plan or Land Pooling Scheme or Town Planning Scheme or any area development plan in an area or Notified Development Scheme or any Plan sanctioned under the Act-(a)Without permission as required under the Act; or(b)Which is not in accordance with any permission granted or in-contravention of any condition subject to which such permission has been granted;(c)After the permission for development has been duly revoked; or(d)In-contravention of any permission which has been duly modified;shall be punishable with imprisonment for a term which may extend to three years or with a fine equivalent to twenty percent of the value of the land as fixed by the Registration Department at the time of undertaking the development of the land or building or both, and in the case of a continuing offence with a further daily fine which may extend to fine equivalent to one percent of the value of the land as fixed by the Registration Department for everyday during which such offence continues after conviction for the first commission of the offence.
