Section 51(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a Development Plan without having been allowed under section 42, or where the continuance of such use has been allowed under that section, continues such use after the period for which the use has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed, shall be punishable with fine which may extend to [ten thousand rupees] [Substituted by the Amendment Act 5 of 1998.], and in the case of a continuing contravention with a further fine which may extend to [five hundred rupees] [Substituted by the Amendment Act 5 of 1998.] for every day during which such contravention is continued after conviction for the first such contravention.
