65. Penalty or contravention of restriction relating to laying of means of access of erecting many buildings etc.
- Whoever constructs or layout any means of access erect or re-erects any building or structure does any other work in contravention of Sections 13 (1), 14(1), 15 (3) or 30(1), he shall be punishable :(a)with fine which may be extend to five hundred rupees;(b)with further fine which may, extend to one hundred rupees for each day after the first during which the offending means of access or structure or work is not removed, demolished or cleared and the site not restored to its original condition.
