Section 50(1) in Faridabad Complex (Regulation and Development) Act, 1971
(1)Whoever without the written permission of the Chief Administrator makes any immovable encroachment on or under any street, on, over, or under any sewer, or watercourse or erect or re-erects any immovable overhanging structure projecting into a street at any point above the said ground level shall be punishable with a fine which may extend to one thousand rupees and if the offence is a continuing one shall pay an additional fine of fifteen rupees every day for the period during which such offence continues after conviction for the first commission of offence.
