Section 41(2) in Telangana Urban Areas (Development) Act, 1975
(2)Any person who uses any land or building in contravention of the provisions of section 15 or in contravention of any terms and conditions determined by regulations under the proviso to that section [shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to [ten percent of the value of the land or building in question as fixed by the Registration Department at the time of using the land or building] [Substituted by Act No.6 of 2008.] or with both,] and in the case of a continuing offence with further fine which may extend to [one percent of the value of the land or building in question as fixed by the Registration Department at the time of using the land or building] [Substituted for the words 'two hundred and fifty rupees' by Act No.9 of 2008.] for every day during which such offence continues after conviction for the first commission of the offence.
