Section 10(1) in The Haryana Development and Regulation of Urban Areas Act, 1975
(1)Any person who contravenes any of the provisions of this Act or the rules made thereunder or any of the conditions of a licence granted under Section 3 shall be punishable with imprisonment of either inscription for a term which may extend to three years and shall also be liable to fine :Provided that where any of the provisions of Section 9 are contravened the punishment of imprisonment shall not exceed six months.
