- Whoever-(a)occupies or makes any encroachment on any highway in contravention of the provisions of section 26; or(b)fails to comply with the notice served on him under clause (ii) of subsection (2) of section 28, shall, on conviction, be punishable-(i)for the first offence with fine which may extend to two hundred rupees; and(ii)for any subsequent offence in relation to the same encroachment, with fine which may extend to five hundred rupees plus a further fine not exceeding fifty rupees per day on which such occupation of the highway or encroachment continues.
