(5)If an act for which any such licence or permission is necessary is done without such licence or permission or in a manner inconsistent with the terms of the licence or permission obtained, then -(a)The Secretary may, by notice require the person so doing such act to alter, remove or as far as practicable restore to its original state, the whole, or any part of any property, movable or immovable, public or private, affected thereby, within a time to be specified in the notice; and [shall, so require if directed by the Village Panchayat;] [Added by Act 13 of 1999.](b)If no penalty has been specifically provided in this Act for so doing such act the person so doing it shall be punishable with fine not exceeding one thousand rupees and with such higher rate of fine in case of repetition of offence and after three offences much severer punishment ["may be awarded or prosecution proceeding may be initiated as the Panchayat may deem fit"] [Substituted by Act 13 of 1999.]
