Section 52(7) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(7)Any person prosecuted under clause (a) of sub-section (6) shall be punishable with fine which may extend to [One lakh rupees] [Substituted by the Amendment Act 22 of 1997.], and in the case of a continuing contravention with a further fine which may extend to five hundred rupees for every day during which such contravention continued after conviction for the first such contravention.
