Section 33(2) in Jodhpur Development Authority Act, 2009
(2)Any person, who continues to carry out the development of land, whether for himself or on behalf of the owner or any other person, after such notice has been served shall, on conviction, be punished [with simple imprisonment which shall not be less than fifteen days but which may extend to forty five days or with fine which shall not be less than twenty five thousand rupees] [Substituted 'with fine which may extend to five thousand rupees' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.], and when the non-compliance is a continuing one, with a further line which may extend to five hundred rupees for every day after the date of the service of the notice during which the non-compliance has continued or continues:[Provided that the court may for any adequate and special reasons to be mentioned in the judgment impose a sentence of imprisonment for a term of less than fifteen days.] [Added by Rajasthan Act No. 17 of 2010, dated 13.9.2009.]
