Section 459 in Arunachal Pradesh Municipal Act, 2007
459. Fine for putting building to any use other than that for which a licence has been granted.
- When any premises is used or is permitted to be used by any person for any purpose other than that for which a licence has been granted under sub-section (1) of section 369 or as a stable or cattle-shed or cow house, then such person shall without prejudice to any other penalty to which he may be subjected, be liable to a fine which may extend in the case of a masonry building to two hundred and fifty rupees and in the case of a hut to twenty five rupees and in the case if continuance of such use to a further fine which may extend in the case of a masonry building to fifty rupees and in the case of a hut to five rupees for each day during which such use continues after the first day.
