Section 43(5) in Telangana Urban Areas (Development) Act, 1975
(5)[ Any person failing to comply with an order under sub-section (1) or, under sub-section (3) as the case may be, shall be punished with fine which may extend to one percent of the value of the land, building in question for every day during which the non compliance continues after the service of the order:Provided that the fine imposed shall, in no case be less than fifty percent of the fine proposed.] [Sub-section (5) of section 43 substituted by Act No.9 of 2008.]
