Section 41(1) in Telangana Urban Areas (Development) Act, 1975
(1)Any person who, whether at his own instance or at the instance of any other person or anybody including a department of the Government, undertakes, or carries out development of any land in contravention of the Master Plan or Zonal Development Plan or without the permission, approval or sanction referred to in section 13 or in contravention of any condition subject to which such permission, approval or sanction has been granted [shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend 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] [Substituted by Act No.6 of 2008.] or with both,] and in the case of a continuing offence, with further fine which may extend to [one percent of the value of the land in question as fixed by the Registration Department at the time of using the land or building,] [Substituted for the words 'five hundred rupees' by Act No.9 of 2008.] for every day during which such offence continues after conviction for the first commission of the offence.
