Section 73 in Karnataka Town and Country Planning Act, 1961
73. Offences and penalties.
- Whoever,-(a)does any work in contravention of the provisions of section 14;(b)[ xxx] [Omitted by Act 1 of 2005 w.e.f. 14.02.2005](c)contravenes the conditions of the commencement certificate granted under sub-section (1) of section 15, [xxx] [Omitted by Act 1 of 2005 w.e.f. 14.02.2005] , or of the sanction granted under sub-section (2) of section 17;(d)does any work in spite of refusal to grant a commencement certificate under sub-section (1) of section 15 [xxx] [Omitted by Act 1 of 2005 w.e.f. 14.02.2005] or of the sanction under sub-section (2) of section 17;[(d-1) obstructs the entry of any person upon any land under [sections 11 or 27] [Inserted by Act 14 of 1964 w.e.f. 26.03.1964] or prevents such person from doing anything in accordance with the said section;](e)does any work in contravention of clause (a) or (b) of sub-section (1) of section 35;shall, on conviction, be punished with [imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both] [Substituted by Act 17 of 1991 w.e.f. 19.04.1991] and the Court shall, in such order of conviction, direct that if such contravention continues after the date of the order of conviction, a fine not exceeding [two hundred and fifty rupees] [Substituted by Act 17 of 1991 w.e.f. 19.04.1991] per day for the period from which the contravention continued shall be recovered from the person so convicted:Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the Court, the fine shall not be less than [five hundred rupees] [Substituted by Act 17 of 1991 w.e.f. 19.4.1991] and in the case of a continuing contravention of the provisions, the fine shall not be less than [twenty five rupees] [Substituted by Act 17 of 1991 w.e.f. 19.4.1991] per day.
