55. Contravention of restrictions relating to access or erecting any building.
- 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 14 shall on conviction be punishable-(a)with fine which may extend to five thousand rupees; and(b)with further fine which may extend to one thousand rupees 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.
