Section 26 in U.P. Urban Planning and Development Act, 1973
26. Penalties.
(1)Any person who whether at his own instance or at the instance of any other person or any body (including a department of Government) undertakes or carries out development of any land, in contravention of the Master Plan or Zonal Development Plan or without the permission, approval or sanction referred to in Section 14 or in contravention of any condition subject to which such permission approval or sanction has been granted shall be punishable with fine which may extend to [Fifty thousand] [Substituted by section-6(a) of amendment act-1997 (Act No.-3 of 1997) dated 02.05.1997] rupees, and in the case of a continuing offence, with further fine which may extend to [Two thousand five hundred] [Substituted by section-6(a) of amendment act-1997 (Act No.-3 of 1997) dated 02.05.1997] rupees for every day during which such offence continues after conviction for the first commission of the offence.(2)Any person who uses any land or building in contravention of the provisions of Section 16 or in contravention of any terms and conditions prescribed by regulations under the proviso to that section shall be punishable with fine which may extend to [Twenty-five thousand rupees and in the case of a continuing offence, with further fine which may extend to [One thousand, two hundred and fifty rupees] [Substituted by section-6(b) of amendment act-1997 (Act No.-3 of 1997) dated 02.05.1997] for every day during which such offence continues after conviction for the first commission of the offence.(3)Any person who obstructs the entry of a person authorised under Section 25 to enter into or upon any land or building or molests such person after such entry shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
