Section 26(2) in U.P. Urban Planning and Development Act, 1973
(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.
