Section 52(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Any person who, whether at his own instance or at the instance of any other person, commences, undertakes or carries out development, or changes use of any land of building, -(a)in contravention of any [Land Use and Development Control Plan] [Substituted by Section 8(b) ibid for development plan.];(b)without obtaining a certificate regarding development charge under clause (a) of section 45;(c)without permission as required under this Act;(d)in contravention of any condition subject to which such permission has been granted;(e)after the permission for development has been revoked under section 51; or(f)in contravention of the permission which has been modified under section 51;shall be punishable with simple imprisonment for a term which may extend to six months or with fine which may extend to five .thousand rupees or with both, and in the case of a continuing offence with a further fine which may extend to five hundred rupees for every day during which the offence continues.
