Section 15(1) in Punjab Urban Estates (Development and Regulation) Act, 1964
(1)If any person contravenes any provisions of the Trees Preservation Order or of the Advertisements Control Order, he shall on conviction be punishable with fine which may extend to five hundred rupees and whoever after having been convicted of the contravention of any provisions of either of the said Orders continues to contravene the said provisions, shall, on a subsequent conviction, be punishable with fine as aforesaid and to a further fine which may extend to twenty rupees for each day of continued contravention after the previous date of conviction.
