- [(1)] [Renumbered by Act 14 of 1999, w.e.f. 24-3-1999.] Where the construction or reconstruction of any building or digging of any well-(a)is commenced without the permission of the Secretary; or(b)is carried on or completed otherwise than in accordance with the particulars on which such permission was based; or(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in this Act or in any rule or bye-law made thereunder or of any direction or requisition lawfully given or made: or(d)about which any, alteration or addition required by any notice issued under section 395 or section 405 is not duly made; or(e)about which any person to whom a direction if any, given by the Secretary under section 406 fails to obey such direction, the owner of the building or the well or such person, as the case may be, shall be liable, on conviction to a fine which may extend, in the case of a building, to [ten thousand rupees] [Substituted 'five thousand rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] and in the case of a well or hut to [one thousand rupees] [Substituted 'one hundred rupees, ten rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] and to a further fine which may extend, in the case of a building, to [one thousand rupees] [Substituted 'five thousand rupees, five hundred rupees, one hundred rupees, ten rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] and in the case of a well or hut to [two hundred and fifty rupees] [Substituted 'five thousand rupees, five hundred rupees, one hundred rupees, ten rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] for each day during which the offence continued.[Provided that the unlawful construction, reconstruction or digging of well carried out by a person may be regularised under sub-section d) of Section 406 and he shall not be punished if so regularised by the Secretary.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.];(2)[ Where any building constructed in violation of any stipulation as to the Standards or conditions mentioned in the provisions of this Act or the rules made thereunder or any lawful directions issued, poses threat to public safety danger to human life, the owner or builder of such building shall, on conviction, be punishable with imprisonment for a term which may extend up to one year.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
