Section 41(2) in Andhra Pradesh Urban Areas (Development) Act, 1975
(2)Any person who uses any land or building in contravention of the provisions of Section 15 or in contravention of any terms and conditions determined by regulations under the proviso to that section [shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both,] [Substituted 'shall be punished with fine which may extend to five thousand rupees,' by Act No. 6 of 2008, dated 16.4.2008.] and in the case of a continuing offence with further fine which may extend to two hundred and fifty rupees for every day during which such offence continues after conviction for the first commission of the offence.
