Section 41(4) in Telangana Urban Areas (Development) Act, 1975
(4)[ Any person who deals with the development of land or building by way of sale or otherwise to enable or facilitate the construction of group of houses or colony in contravention or without compliance of the provisions of the Act or Rules and Regulations made thereunder shall be punishable with a fine equivalent to twenty percent of the value of the land in question as fixed by the Registration Department at the time of undertaking development of any land and in the case of continuing offences with further fine which may extend to fine equivalent to one percent of the value of the land in question as fixed by the Registration Department at the time of undertaking development of any land for every day during which such offence continues after conviction for the first commission of the offence:Provided that the fine imposed shall in no case be less than fifty percent of the fine prescribed under the above subsection.] [Added by Act No.9 of 2008.]
