204. Punishment for erection or re-erection of a building on sanction of a building scheme under Section 203.
- If under the provisions of any scheme sanctioned under Section 203 the erection or re-erection of buildings in a specified area for a specified purpose is prohibited, any person who after such scheme is sanctioned uses any building for such purpose shall, unless it was used for this purpose before the scheme was sanctioned, on conviction be liable to a fine which shall not be less than [one thousand rupees] [Substituted for 'one hundred rupees' vide Haryana Act No. 14 of 2000.] and more than [five thousand rupees] [Substituted for 'five hundred rupees' vide Haryana Act No. 14 of 2000.], and if after such conviction, he continues to use such building for such purpose shall be liable to a further fine of [five hundred rupees] [Substituted for 'fifty rupees' vide Haryana Act No. 14 of 2000.] for every day during which such use continues.
