(2)The Commissioner may impose a fine of [Rs. 3,00,000 (Rupees three lakhs)] [Substituted 'Rs. 25,000 (Rupees Twenty five thousand only)' by Act No. 7 of 2014, dated 13.2.2014.] each on any person or persons holding a licence or permit under this Act for the violation by way of reconstitution, alteration or modification without the permission of the Commissioner of any deed on the strength of which any licence is granted.]
