56. Contravention of restrictions relating to access or erecting any building, etc.
- Whoever erects, alters or extends any building, or makes any excavation, or constructs any means of access to or from a highway or does any other work in contravention of the provisions of section 9, shall, on conviction, be punished-(a)with fine which may extend to [two thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 37 of 1999, section 11(a).], and(b)with further fine which may extend to [five hundred rupees] [These words were substituted for the words. 'one hundred rupees' by Maharashtra 37 of 1999, Section 11(b).] for each day after such conviction, during which the offending structure or work is not removed, demolished or cleared and the site not restored to its original condition.
