Section 13 in The Capital of Punjab (Development and Regulation) Act, 1952
13. Penalty for Contravention of directions, etc.
- Any person who contravenes the provisions of sub-section (2) of section 4 or section 6 shall, on conviction, be punishable with fine which may extend to five hundred rupees and to a further fine which may extend to twenty rupees for each day during which the offence is proved to have continued after the first day.
