Section 31 in Assam Town and Country Planning Act, 1959
31. Penalty for violation.
- The Authority will have power to impose fine not exceeding Rs. 250 on any person, firm or corporation who violated , disobeys, refuses to comply with, or who resists the enforcement of any of the provisions of this Act, Continuation of the violation shall constitute a separate offence for which a fine of Rs. 50 per day may be imposed for the days after the first conviction. An appeal shall lie to the Appellate Authority constituted under this Act.
