Section 6(6) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(6)Any person prosecuted under clause (1) of sub-section (5) shall, on conviction, be punished with fine which may extend to five thousand rupees; and in the case of a continuing offense, with a further fine which may extend to one hundred rupees for every day during which such offense continues after conviction for the first commission of the offence.
