Section 88(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)Any person, who continues to carry out the development of land whether for himself or on behalf of the owner or any other person, after such notice has been served, shall be, punishable with imprisonment of either description for a term which may extend to three years or with fine which may extend to ten thousand rupees, or, with both, and when the non-compliance is a continuing one with a further fine which extend to one thousand rupees for every day after the date of notice during which the non-compliance has continued or continues.
