Section 272(3) in West Bengal Municipal Corporation Act, 2006
(3)Notwithstanding any other action that may be taken against any person whether ownpr or occupier or both, contravening any provision of this section, the Commissioner may levy on such person in accordance with such scale as may be determined by regulations, a fine not exceeding in each case rupees one hundred per square metre per month for the area under unauthorized use throughout the period during which such contravention continues.
