Section 25(3) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(3)If the owner of an apartment which is subject to the provisions of Chapter III contravenes -(a)the provisions of Section 5, or 6 or(b)any bye-laws made under the provisions of this Act, he shall, on conviction, be punishable with fine not less than ten thousand rupees which may extend to Fifty thousand rupees and in case of a continuing contravention, to an additional fine which may extend to one thousand rupees for every day during which such contravention continues after the conviction.
