Section 35(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(2)Any person who uses any land or buildings in contravention of the a provisions of section 14 or in contravention of any terms and conditions prescribed under the proviso to that section shall be punishable with fine which may extend to L five thousand and in the case of continuing offence, with further fine which may extend to two hundred and L fifty for every day during which such offence any continues after conviction for the first commission of the offence.
