Section 35 in The Gujarat Town Planning and Urban Development Act, 1976
35. Penalty for unauthorised development or use of continuance or retention of the use without permission.
(1)Any person who, whether at his own instance or at the instance of any other person commences, undertakes or carries out development-(a)without the permission required under Section 27; or(b)which is not in accordance with any permission granted or is in contravention of any condition subject to which such permission has been granted;(c)after such permission has been duly revoked; or(d)in contravention of any modification made in such permission, shall, on conviction, be punished with fine which may extend to [fifty thousand rupees] [Substituted 'five thousand rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.], and in the case of a continuing offence with a further fine which may extend to [one thousand rupees] [Substituted 'one hundred rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] for every day during which the offence continues after conviction for the first offence.(2)Any person who continues to use or allows the use of any land or building or work in contravention of the provisions of a development plan without being allowed to do so under Section 29 or where the continuance of such use has been allowed under that section, continues such use after the period for which the use has been allowed, or without complying with the terms and conditions under which the continuance of such use is allowed, shall, on conviction, be punished with fine which may extend to [ten thousand rupees] [Substituted 'one thousand rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.], and in the case of a continuing offence, with a further fine which may extend to [one thousand rupees] [Substituted 'one hundred rupees' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] for every day during which such offence continues after conviction for the first offence.
