Section 19(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)Any person who, whether at his own instance or at the instance of any other person, commences, undertakes or carries out development-(a)without any application for permission required under section 12;(b)which is not in accordance with any permission granted under section 13 or section 14 or is in contravention of any condition subject to which such permission has been granted;(c)after such permission has been duly revoked; or(d)in contravention of any modification made in such permission, shall, on conviction, be punished with fine which may extend to fifty thousand rupees, and in the case of a continuing offence with a further fine which may extend to five thousand rupees for each day during which the offence continues after conviction for the first offence.
