Section 36 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
36. Penalty for unauthorised development or for use otherwise than in conformity with development plan.
- Any person who, whether at his own instance or at the instance of any other person, commences, undertake or carries out any development or changes use of any land,-(a)without permission required under this Act;(b)in contravention of the permission granted or any condition subject to which such permission has been granted;(c)after the permission for development has been duly revoked; or(d)in contravention of any permission which has been duly modified, shall, without prejudice to any action that may be taken under Section 37, be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees or with both, and in the case of a continuing offence with further fine which may extend to two hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.
