Section 52(1) in Bihar Regional Development Authority Act, 1974
(1)Any person who whether at his own instance or at the instance of any other person or any body (including a local body, body corporate or a Department of Government) undertakes or carries out any development work in contravention of the Regional Development Plan, the Master Plan or the Zonal Development Plan, or without the permission, approval or sanction referred to in Section 35 and 36 or in contravention of any conditions subject to which such permission, approval or sanction has been granted, shall be punishable with fine which may extend to ten thousand rupees and simple imprisonment for a term of one year and in the case of a continuing offence, with a further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
