Section 78(3) in The Bihar State Housing Board Act, 1982
(3)Any person, who either himself or for any other person, or institution, erects, re-erects, adds to or alters any wall or building without obtaining the sanction under sub-section (1) or in contravention to the terms, and conditions attached to the sanction or in violation to the Rules and Regulations or bye-laws made in this connection, or if the construction project into the street alignment or beyond the building line prescribed under any of the schemes mentioned in this Act, or prescribed for different regions areas, in the Regulations, bye-laws shall be punishable with a fine of Rs. 2,000 and if the said unauthorised erection, re-erection, addition and alteration, projection into the street alignment or beyond the building line made without or construction without sanction or contrary to the prescribed Rules, Regulations and bye-laws continue shall be punishable by an additional fine of rupees two hundred lot each day till it continues.
