Section 12(1) in The Punjab New Capital (Periphery) Control Act, 1952
(1)Any person who -(a)erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of Section 5 or in contravention of any conditions imposed by an order under Section 6 or Section 7, or(b)Uses any land in contravention of the provisions of sub-section (1) of Section 11;shall be punishable [with imprisonment of either description for a term which may extend to three years, and with fine which may extend to ten thousand rupees, and in the case of continuing contravention, with a further fine which may extend to five hundred rupees] [Substituted by Haryana Act No. 3 of 2000] for every day after the date of the first conviction during which he is proved to have persisted in the contravention.
