Section 85 in Tamil Nadu Town and Country Planning Act, 1971
85. Restoration of property to original state where it is dealt with in contravention of section 47 or 48.
(1)Where any person - (a) subject to the proviso to section 47, uses or causes to be used any land or carry out any development in that area otherwise than in conformity with such development plan;(b)has erected any building or made or extended any excavation or carried out any mining or other operations or made any material change in the use of land or constructed, formed or laid out any work in contravention of section 48 or of any condition specified in any permission referred to in that section;(c)the appropriate planning authority may, by order, require such person to restore the land or building to its original condition, or to bring the land or building in conformity with any condition specified in such permission within such period as may be specified in the order.(2)If such person fails to comply with such order within the period specified in the order-(a)the appropriate planning authority may itself take such measures as appears to it to be necessary to give effect to the order and recover the cost thereof from such person as an arrear of land revenue; and(b)such person shall, without prejudice to the provisions of clause (a), be punishable-(i)with fine which shall not be less than twenty-five rupees and not more than five hundred rupees; and(ii)in the case of continuing failure, with fine which shall not be less than five rupees and not more than one hundred rupees for every day during which such failure continues.
