Section 87 in Haryana Urban Development Authority Act, 1977
87. Certain other penalties.
(1)Any person who whether at his own instance or at the instance of any other person or any body including a department of Government undertakes or carries out development of any land in contravention of the master plan or [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] or without the permission, approval or sanction referred to in Section 80 or in contravention of any condition subject to which such permission, approval or sanction has been granted, shall be punishable with fine which may extend to ten thousand rupees, and in the case of continuing offence, with further fine which may extend to five hundred rupees for every day during which such commission of the 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 82 or in contravention of any terms and conditions prescribed by regulation shall be punishable with fine which may extend to five thousand rupees and in the case of a continuing offence, with further fine which may extent to two hundred and fifty rupees for every day during which such commission of the offence continues after conviction for the first commission of the offence.(3)Any person who obstructs the entry of a person authorised by the Vice-chairman to enter into or upon any land or building or molests such person after such entry shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
