Section 3(2) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a plan without being allowed to do so under Land Disposal Rules, 1979 or where the continuance of such use has been allowed under the aforesaid rules or the rules made under this Act, continues such use after the period for which such use has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed, shall, on conviction by a Court having jurisdiction be punished with fine which may extend to two thousand rupees; and in the case of a continuing offense, with a further fine which may extend to one hundred rupees for every day during which such offense continues after conviction for the first commission of the offense.
