Section 50 in Faridabad Complex (Regulation and Development) Act, 1971
50. Penalty for making immovable encroachment.
(1)Whoever without the written permission of the Chief Administrator makes any immovable encroachment on or under any street, on, over, or under any sewer, or watercourse or erect or re-erects any immovable overhanging structure projecting into a street at any point above the said ground level shall be punishable with a fine which may extend to one thousand rupees and if the offence is a continuing one shall pay an additional fine of fifteen rupees every day for the period during which such offence continues after conviction for the first commission of offence.(2)The Chief Administrator may by notice require the owner or occupier of any building to remove or alter within a specified time not exceeding two weeks such immovable encroachment or overhanging structure as aforesaid and no compensation shall be paid in respect of such removal or alteration :Provided that if a period of more than three years has elapsed from the completion of the encroachment or overhanging structure, no prosecution shall lie under sub-section (1) [-] [Omitted by Haryana Act No. 41 of 1973.](3)Wherever the terms of the notice have not been complied with, the Chief Administrator may after six hours notice, cause the act to be done at the cost of such person. In case that person fails to pay the such said cost, the same may be recovered as arrears of land revenue.
