Section 42(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)Any person, who, whether at his own instance or at the instance of any other person, undertakes or carries out construction of, or alterations to, any building in an industrial estate, contrary to the terms and conditions settled by the Corporation, shall, on conviction, be punishable with fine which may extend to ten thousand rupees, and in the case of a continuing contravention, 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.
