Section 12 in The Jammu and Kashmir State Town Planning Act, 1963
12. Penalties.
- Any person who erects or proceeds with any building, structure or work in contravention of the scheme or without the permission referred to in section 10 shall be punishable with fine which may extend to one thousand rupees and in the case of continuing offence with further fine which may extend to fifty rupees for every day during which the offence continues after conviction for the first commission of the offence.
