Section 38 in Assam Industrial Infrastructure Development Corporation Act, 1990
38. Penalty for construction or use of land and building contrary to terms of holding.
(1)Any person, who, whether at his own instance or at the instance of any other person, undertaken or carries out construct in of, or alteration to any building in an industrial area or industrial caste or commercial estate or growth center, contrary to the terms under this Act, shall on conviction, be punishable with fine which may extend to ten thousand rupees and in the case of continuing contravention, with a further fine which may extend to two hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.(2)Any person who uses any land or building in an industrial area or industrial estate or commercial estate or growth centers contrary to the terms under which he holds such land or building under this Act, or in contravention of the provisions of any regulations made in this behalf shall, on conviction, be punishable with fine which may extend to five thousand rupees.
