Section 29(2) in The Delhi Development Authority Act, 1957
(2)Any person who uses any land or building in contravention of the provisions of section 14 or in contravention of any terms and conditions prescribed by regulations under the proviso to that section shall be punishable with fine which may extend to five thousand rupees [and in the case of a continuing offence, with further fine which may extend to two hundred and fifty rupees for everyday during which such offence continues after conviction for the first commission of the offence.] [Inserted by Act 56 of 1963, section 13 w.e.f., 30.12·1963.]
