Section 70(1) in New Town, Kolkata Development Authority Act, 2007
(1)Notwithstanding anything contained in this Act or the rules made thereunder or in any other law for the time being in force, any person, who being responsible by himself or by any other person on his behalf, so constructs or attempts to so construct or conspires to so construct any new building or additional floor or floors of any building in contravention of the provisions of this Act or the rules made thereunder as endangers or is likely to endanger human life, or any property of the Development Authority whereupon the water-supply, drainage or sewerage or the road traffic is disrupted or is likely to be disrupted, or is likely to cause a Fire hazard, shall be punishable with imprisonment of either description fora term which may extend to five years and also with fine which may extend to fifty thousand rupees.Explanation. - "Person" shall include an owner, occupier, lessee, mortagagee, consultant, promoter or financier or a servant or agent of an owner, occupier, lessee, mortgagee, consultant; promoter or financier, who supervises or causes the construction of any building or additional floor or floors of any building as aforesaid.
