Section 51 in Assam Town and Country Planning Act, 1959
51. Penalty for breach of the provisions of the Master Plan or scheme.
(1)When a Master Plan or a scheme has been sanctioned under this Act any person who commits or knowingly permits a breach of any specified provisions of the Master Plan or of the scheme or who neglects or fails to comply with any such provisions shall be punishable under this section.(2)In case of any such breach or default the Authority shall send to any such person a notice calling on him to him to discontinue the breach or cause it to be discontinued or to comply with such provision of the Master Plan or the scheme within a time to be specified in the notice.(3)If after such time any such person under sub-section (1) continues to neglect or causes a breach of any specified provision, such persons shall be prosecuted and on conviction by a Magistrate be punishable by any or all or the following:-(i)with fine which may extend to Rs.500 with or without simple imprisonment not exceeding a period of 2 months;(ii)if the breach, neglect or failure continues after such conviction with fine which may extend to Rs.30 for every day during which the breach, neglect or failure continues after such conviction.
