195A. Power of committee to stay building operations.
(1)Where a building is begun as described in section 195 but not completed, the committee may [by notice, to be delivered to the owner within six months from the commencement of the building, or from the contravention of the terms of any sanction, or any bye-law framed under section 190, as the case may be] [Substituted for the words 'within six months by notice' by Punjab Act No. 15 of 1925.] require the building operations to be discontinued from the date of the service of such notice.(2)Any person failing to comply with the terms of such notice shall be punishable with a fine which may extend to one thousand rupees and when the non-compliance is a continuing one, with a further fine which may extend to fifty rupees for every day after the first during which the non-compliance continues.
