Section 35(1) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(1)Any person who undertakes or carries out development of any land in contravention of the Development plan or without the permission, approval or sanction under this Act or in contravention of any condition subject to which such permission, approval or sanction has been granted, shall be punishable with fine which may extend to L ten thousand, and in the case of a continuing offence with further fine which may extend to L five hundred for every day during which such offence continues after conviction for the first commission of the offence.
