171. Penalty for Building within street alignment or building line of a projected public street. -
[(1)] [Section 171 was renumbered as sub-section 91) by W. B. Act 32 of 1955.] [If any person, without the permission of the Chairman required by section 63, sub-section (8), erects, re-erects or adds to any wall (exceeding ten feet in height) or building which falls within the street alignment or building line of a projected public street shown] [Substituted by Ben. Act 3 of 1915.] [or a projected public park] [Inserted by W. B. Act 42 of 1983.] in any plan sanctioned by the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] under the said section], he shall be punishable -(a)with fine which may extend, in the case of a masonry building or a wall, to five hundred rupees, and, in the case of a hut, to fifty rupees, and(b)with further fine which may extend, in the case of a masonry building or a wall, to one hundred rupees, in the case of a hut, to ten rupees for each day after the first during which the projection continues.(2)[ In either case, the court may further direct that the erection, re-erection or addition shall be demolished forthwith] [Sub-section (2) inserted by W. B. Act 32 of 1955.].
