Section 12 in The Punjab New Capital (Periphery) Control Act, 1952
12. Offences and penalties.
(1)Any person who-(a)erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of section 5 or in contravention of any conditions imposed by an order under section 6 or section 7, or(b)uses any land in contravention of the provisions of sub- section (1) of section 11;shall be punishable with fine which may extend to five hundred rupees and in the case of an continuing contravention with a further fine which may extend to fifty rupees for every day after the date of the first conviction during which he is proved to have persisted in the contravention.(2)Without prejudice to the provisions of sub-section (1), the Deputy Commissioner may order any person who has committed a breach of the provisions of the said sub-section to restore to its original state or to bring into conformity with the conditions which have been violated, as the case may be, any building or land in respect of which a contravention such as is described in the said sub-section has been committed, and if such person fails to do so within [six weeks] [Substituted for 'three months' by Punjab Act 30 of 1959 section 2.] of the order, may himself take such measures as may appear to him to be necessary to give effect to the order and the cost of such measures shall be recoverable from such person as an arrears of land revenue.
