Section 12 in The Bihar Industrial Area Development Authority Act, 1974
12.
(1)Any person who violates any order of the Authority in respect of removal of any structure or encroachment or uses any land or building in contravention of any Regulation framed by the Authority in this behalf shall be punishable [with fine of rupees five lakhs or 300% of all costs incurred by the Authority whichever is higher] [Substituted 'with fine which may extend up to Rs. 10.000' by Bihar Act No. 7 of 2018, dated 4.6.2018.] or simple imprisonment for a term which may extend to six months or both and in case of a continuing offence with further fine which may extend to [Rupees five thousand per day] [Substituted 'Rs. 100 for every day' by Bihar Act No. 7 of 2018, dated 4.6.2018.] after conviction.(2)All fines realised in connection with prosecution under this Act shall be paid to the Authority.(3)No Court below the rank of a Magistrate of the First Class shall try any offence under this Act.
