Section 207 in The Himachal Pradesh Municipal Corporation Act, 1994
207. Punishment for erection or r-erection of a building on sanction of a building scheme under section 205.
- If under the provisions of any scheme sanctioned under section 205 the erection or re-erection of buildings in a specified area for a specified purpose is prohibited, any person who after such scheme is sanctioned uses any building for such purpose shall, unless it was used for this purpose before the scheme was sanctioned, on conviction be liable to a fine which shall not be less than one hundred rupees and more than five hundred rupees and if after such conviction, he continues to use such building for such purpose shall be liable to a further fine of fifty rupees for every day during which such use continues.
