48. Contravention of restrictions relating to access or erecting any building, etc.
- 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 this Act shall, on conviction, be punishable with fine which may extend to five hundred rupees and with further fine which may extend to fifty 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.
