Section 14 in The M.P. Regulation of Uses of Land Act, 1948
14. Offences and penalties.
(1)Any person who-(i)erect or re-erect any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of Section 6 or in contravention of any conditions imposed by an order under Section 7 or Section 8, or(ii)uses any land in contravention of the provisions of sub-section (1) of Section 13,shall be punishable with fine which may extend to five hundred rupees and in the case of a continuing contravention with a further fine which may extend to ten rupees for every day after the date of first conviction during which he is proved to have persisted in the contravention.(2)Without prejudice to the provisions of pub-section (1), the Sub-Divisional Officer may order any person who has committed a breach of the provisions of the said sub-section to restore to its original State or to bring into conformity with the conditions which have been violated, as the case may be, any building or land in respect of which a contravention such as is described in the said sub-section has been committed, and if such person ails to do so within three months of the order may himself take such measures as may appear to him to be necessary to give effect to the order, and the cost of such measures shall he recoverable from such person as an arrear of land revenue.
