Section 86 in Punjab Regional and Town Planning and Development Act, 1995
86. Penalty for unauthorised development or for use otherwise than in conformity with Master Plan.
(1)Any person who, either, by himself or at the instance of any other person, commences, undertakes or carries out development of, or changes the use of, any land -(a)in contravention of any [Master Plan prepared or under preparation or revision] [Substituted for the words 'Master Plan' by Punjab Act No. 13 of 2003.]; or(b)without obtaining certificate regarding development charge or betterment charge under section 80; or(c)without the permission as required under section 81; or(d)in contravention of any condition subject to which such permission has been granted; or(e)after the permission for development has been revoked under section 85; or(f)in contravention of the permission which has been modified under section 85,shall be punishable with imprisonment of either description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 in the case of continuing offence with a further fine which may extend to one thousand rupees for every day during which such contravention continues after conviction for the first such contravention.(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a [Master Plan prepared or under preparation or revision] [Substituted for the words 'Master Plan' by Punjab Act No. 13 of 2003.] without having been allowed under section 80 or where the continuance of such use has been allowed under that section, continues such use after the period for which the use has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed 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 in the case of continuing offence with a further fine which may extend to one thousand rupees for every day during which such contravention continues after conviction for the first such contravention.(3)Any person who, either by himself or at the instance of any other person, erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of section 80, 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 in case of a continuing offence with a further fine which may extend to one thousand rupees for every day during which such contravention continues after conviction for the first such contravention.
