Section 31 in Ajmer Development Authority Act, 2013
31. Penalty for unauthorised development for use otherwise than in conformity with the Plan.
(1)Any person who, whether at his own instance or at the instance of any other person commences, undertakes or carries out development or institutes or changes the use of any land -(a)without permission required under this Act; or(b)which is not in accordance with any permission granted or in contravention of any condition subject to which such permission has been granted; or(c)after the permission for development has been duly revoked; or(d)in contravention of any permission which has been duly modified, shall, on conviction, be punished with fine which may extend to five thousand rupees and in the case of a continuing offence with a further fine which may extend to one hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a Plan without being allowed to do so under section 17, or where the continuance of such use has been allowed under that section continues such use after the period for which the use has been allowed, or without complying with the terms and conditions under which the continuance of such use is allowed, shall, on conviction, be punished with fine which may extend to ten thousand rupees; and in the case of a continuing offence with a further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
