Section 47 in Rajasthan Special Investment Regions Act, 2016
47. Penalty for unauthorized development or use.
- Any person who, whether at his own instance or at the instance of any other person, commences, undertakes or carries out development of any land or building, -(a)without obtaining the permission required under this Act or the rules and regulations made thereunder; or(b)which is not in accordance with any permission granted or is 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)which is in contravention of the building regulations, shall, on conviction, be punished with fine which may extend to five thousand rupees, and in 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 offence.
