Section 47(1) in Faridabad Complex (Regulation and Development) Act, 1971
(1)If any person contravenes any provision of sections 45 and 46 of this Act, he shall, on conviction, be punishable with fine which may extend to five hundred rupees and if the contravention is a continuing one, with a further fine which may extend to twenty rupees for every day after first conviction during which the contravention continues.
