Section 447 in The Coimbatore City Municipal Corporation Act, 1981
447. Penalty for unlawful building.
- If the construction or reconstruction of any building or well-(a)is commenced without the permission of the Commissioner; 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 any breach of provision contained in this Act or in any rule or by-law made under it, or of any direction or requisition lawfully given or made; orif any alterations or additions required by any notice issued under section 282 or section 295 are not duly made, orif any person to whom a direction is given by the Commissioner to alter or demolish a building or well under section 296 fails to obey such direction, the owner of the building or well or the said person, as the case may be, shall be liable on conviction to a fine which may extend in the case of a well or hut to one hundred rupees and in the case of any other building to one thousand rupees, and to a further fine which may extend in the case of a. well or hut to twenty rupees, and in the case of any other building to two hundred rupees for each day during which the offence is proved to have continued after the first day.
