Section 127 in Tamil Nadu State Housing Board Act, 1961
127. Penalty for building within street alignment or building line without permission.
- If any person, without the permission of the Board, erects, re-erects, adds to or alters any wall or building so as to make the same project into the street alignment or beyond the building line prescribed by any deferred street scheme, development scheme or town expansion scheme, he shall be punishable-(a)with fine which may extend, in the case of a wall or masonry building, to five hundred rupees and in any other case, to fifty rupees; and(b)with further fine which may extend, in the case of a wall or masonry building, to one hundred rupees and in any other case, to ten rupees for each day after the first during which the projection continues.
