Section 164(1) in New Town, Kolkata Development Authority Act, 2007
(1)Any rules or regulations made under this Act may provide that a contravention thereof shall be punishable-(a)with fine which may extend to one thousand rupees;(b)with an additional fine in the case of a continuing contravention which may extend to of the hundred rupees for every day during which such contravention continues after conviction of the first such contravention ; and(c)with additional fine which may extend to fifty rupees for every day during which the contravention continues after receipt of a notice from the Development Authority requiring the offender to discontinue such contravention.
