Section 18(6) in Haryana Urban Development Authority Act, 1977
(6)Whoever does any of the acts mentioned in sub-section (5) without the written permission of the Estate Officer or any officer authorized by him, shall be punishable with a fine which shall not be less than two hundred rupees and more than two thousand rupees and the Estate Officer or the officer authorized by him may, -(i)after reasonable opportunity has been given to the owner to remove his material and he was failed to do so, remove or cause to be removed by the police, or any other agency, any such movable encroachments or overhanging structures and any such material, goods or articles of merchandise and any such fence, pot, stall or scaffolding;(ii)take measure to restore the public places to the conditions it was in before any such alteration, excavation, encroachment or damage.
