- Whoever begins, continues or completes the laying out or making of a street without giving the notice required by Section 174, or in contravention of any written directions made under Section 176 or of any bye- law or provision of this Act, shall be liable to a fine which shall not be less than [five hundred rupees] [Substituted for 'fifty rupees' vide Haryana Act No. 14 of 2000.] and more than [five thousand rupees] [Substituted for 'five hundred rupees' vide Haryana Act No. 14 of 2000.].
