(4)Any person bound to act in accordance with sub-section (1) of this section shall, if he fails so to act, be punishable with a fine which shall not be less than [two hundred fifty rupees] [Substituted for 'twenty five rupees' vide Haryana Act No. 14 of 2000.] and more than [two thousand rupees] [Substituted for 'two hundred rupees' vide Haryana Act No. 14 of 2000.].Streets and Buildings
