Section 36(7) in Arunachal Pradesh Urban and Country Planning Act, 2007
(7)Any person prosecuted under sub-section 6 (a) shall be punishable with a fine which may extend to twenty thousand rupees, and in the case of continuing offence, with a further fine of Rupees five hundred every passing day during which such offence continues or imprisonment of three months period after conviction for the first commission of the offence or both including confiscation of the said land.
