Section 15 in The Capital of Punjab (Development and Regulation) Act, 1952
15. Penalty for breach of rules.
- Except as otherwise provided for in this Act, any contravention of any of the rules framed thereunder shall be punishable with fine which may extend to five hundred rupees, and in case of a continuing contravention, with an additional fine, which may extend to twenty rupees, for each day during which such contravention continues after the first conviction; and the Court while passing any sentence on conviction of any person for the contravention of any rule, may direct that any property or part thereof in respect of which the rule has been contravened, shall be forfeited to the [Central Government] [Substituted for the words 'State Government' by Punjab Reorganisation Chandigarh (Adaptation of Laws on the State and Concurrent Subjects) Order, 1968.].Illustration. - Where an authorised structure has been constructed or any obnoxious material or substance is collected or heaped on a site in any authorised manner, or where an advertisement board has been set up in contravention of the Advertisements Control Order, such structure, material, substance or board shall be liable to forfeiture, and not the site or building on which the same may be located or fixed :Provided that if a building is begun, erected or re-erected in contravention of any of the building rules, the Chief Administrator shall be competent to require the building to be altered or demolished by a written notice delivered to the owner thereof within six months of its having begun or having been completed, as the case may be. Such notice shall also specify the period during which such alteration or demolition has to be completed and if the notice is not complied with, the Chief Administrator shall be competent to demolish the said building at the expense of the owner :Provided further that the Chief Administrator may, instead of requiring the alteration or demolition of any such building, accept by way of compensation such sum as he may deem reasonable.
