Section 86(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Any person who, either, by himself or at the instance of any other person, commences, undertakes or carries out development of, or changes the use of, any land -(a)in contravention of any [Master Plan prepared or under preparation or revision] [Substituted for the words 'Master Plan' by Punjab Act No. 13 of 2003.]; or(b)without obtaining certificate regarding development charge or betterment charge under section 80; or(c)without the permission as required under section 81; or(d)in contravention of any condition subject to which such permission has been granted; or(e)after the permission for development has been revoked under section 85; or(f)in contravention of the permission which has been modified under section 85,shall be punishable with imprisonment of either description for a term which may extend to three years or with fine which may extend to ten thousand rupees, or with both, and in the case of continuing offence with a further fine which may extend to one thousand rupees for every day during which such contravention continues after conviction for the first such contravention.
