65. Penalty for Contravention of restrictions relating to laying of means of access of erecting many buildings etc.
- Whoever constructs or lays out any means of access or erects or re-erects any building or structure or does any other work in contravention of Section 13(1), 14(1), 15(3) or 30(1), he shall be punishable.(a)with fine which may extend to Rs.500, and(b)with further fine which may extend to Rs.100 for each day after the first, during which the offending means of access or structure or work is not removed, demolished or cleared and the site not restored to its original condition.
