Section 33(1) in Tripura Town and Country Planning Act, 1975
(1)Any person who, whether at his own instance or at the instance of any other person commences, undertakes or carries out development, institutes, or changes any use of any land-(a)in contravention of any Development Plan;(b)without obtaining a certificate regarding development charges under Cl. (a)of sub-section (l) of S.29;(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of any condition subject to which such permission has been granted;(e)after the permission for development has been revoked under S. 32; or(f)in contravention of the permission which has been modified under S. 32;shall be punishable with a fine which may extend to ten thousand rupees, and hi 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 after conviction for the first commission of the offence.
