Section 164 in New Town, Kolkata Development Authority Act, 2007
164. Penalty for breach of rules or regulations.
(1)Any rules or regulations made under this Act may provide that a contravention thereof shall be punishable-(a)with fine which may extend to one thousand rupees;(b)with an additional fine in the case of a continuing contravention which may extend to of the hundred rupees for every day during which such contravention continues after conviction of the first such contravention ; and(c)with additional fine which may extend to fifty rupees for every day during which the contravention continues after receipt of a notice from the Development Authority requiring the offender to discontinue such contravention.(2)Any rules or regulations made under this Act may further pro vide that the offender shall be required to remedy, in so far as such remedy lies in his power, the mischief, if any, caused by the contravention of any rules or regulations made under this Act.
