Section 52 in Bihar Regional Development Authority Act, 1974
52. Penalties.
(1)Any person who whether at his own instance or at the instance of any other person or any body (including a local body, body corporate or a Department of Government) undertakes or carries out any development work in contravention of the Regional Development Plan, the Master Plan or the Zonal Development Plan, or without the permission, approval or sanction referred to in Section 35 and 36 or in contravention of any conditions subject to which such permission, approval or sanction has been granted, shall be punishable with fine which may extend to ten thousand rupees and simple imprisonment for a term of one year and in the case of a continuing offence, with a further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.(2)Any person who uses any land or building in contravention of the provisions of Section 41 or in contravention of any terms or conditions prescribed by regulations under the proviso to that section shall be punishable with fine which (sic) to five thousand rupees and in the case of a continuing offence, with a further fine which may extend to tow hundred and fifty rupees for even day during which such offence continues after conviction for the first commission of the offence.(3)Any person who obstructs the entry of a person authorised under the Act to enter into or upon any land or building or molests such person after such enter shall be punishable with imprisonment for a term which may extend to sixty months, or with fine which may extend to one thousand rupees or with both.(4)Where such development is not discontinued in pursuance of the order under sub-section (1) the Authority or a duly authorised officer of the Authority may require any police officer to remove the person by whom the development has been commenced and all his assistants and workmen from the place of development within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.
