Section 210(4) in The Chandernagore Municipal Corporation Act, 1990
(4)Nothwithstanding any other action that may be taken against any person, whether owner or occupier, contravening any provision of this section, the Corporation may levy on such person, in accordance with such scale as may be prescribed, a fine not exceeding in each case rupees one hundred per square metre per month for the area under unauthorised use throughout the period during which such contravention continues.
