Section 43(1) in Puducherry Town and Country Planning Act, 1969
(1)Any person who, whether at his own instance or at the instance of any other person or anybody commences, undertakes or carries out development, institutes, or changes use of any land -(a)in contravention of any development plan;(b)without payment of development charges;(c)without permission as required under this Act;(d)in contravention of any condition subject to which such permission has been granted;(e)after the permission for development has been revoked under section 42;(f)in contravention of the permission which has been modified under section 42;(g)in contravention of the provisions of sub-section (3) of section 47;shall be punishable with a fine which may extend to ten thousand rupees, and in the case of a continuing offence with a further fine which may extend to five hundred rupees for everyday during which the offence continues after conviction for the first commission of the offence.
