(2)Whoever does any of the acts mentioned in sub-section (1) without the written permission of the committee shall be punishable with fine which may extend to [five hundred rupees] [Substituted for the words 'fifty rupees' by Punjab Act No. 8 of 1974.] and the committee or the secretary of the committee or the Medical Officer of Health or any person authorised by the committee may -(i)after reasonable opportunity has been given to the owner to remove his material and he has failed to do so, remove or cause to be removed by the police, or any other agency, any such movable encroachments or overhanging structures and any such materials, goods or articles, of merchandise and any such fence, post, stall, or scaffolding.(ii)and take measures to restore the street to the condition it was in before any such alteration, excavation or damage.
