Section 108 in Telangana District Boards Act, 1955
108. Penalty for breach of the provisions of any regional or town plan or layout.
(1)After a notification has been issued under section 104, sanctioning a regional or village plan or a local lay-out, the authority responsible for the execution of such plan or lay-out shall, if he has reason to believe that any person commits or knowingly permits a breach of any provisions of such plan or lay-out or neglects or fails to comply with any such provision, cause to be served on such person a notice calling on him to discontinue the breach or cause it to be discontinued or comply with such provision.(2)If after the expiry of one month from the date of the service of the notice on such person under sub-section (1), the breach, neglect or failure continues, such person shall, on conviction, be punishable-(i)with fine, which may extend to fifty rupees, and(ii)if the breach, neglect or failure continues after such conviction, with further fine which may extend to five rupees for every day during which the breach, neglect or failure continues after such conviction.
