Section 12(1) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(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 3 or Section 6 or in contravention of any conditions imposed by an order under Section 8 or Section 10, or(b)uses any land in contravention of the provision of sub-section (1) of Section 7 or Section 10.shall be punishable with [imprisonment of either description for a term which may extend to three years and shall also be liable] [Inserted vide of Act No. 7 of 1989.] to fine which may extend to [fifty thousand rupees but not less than ten thousand rupees] [Substituted for 'ten thousand rupees' vide Haryana Act No. 11 of 1999.] and, in the case of a continuing contravention, with a further fine which may extend to [one thousand rupees] [Substituted fot 'five hundred reupees' vide Haryana Act No. 11 of 1999.] for every day after the date of the first conviction during which he is proved to have persisted in the contravention.
