Section 38 in The Himachal Pradesh Town and Country Planning Act, 1977
38. Penalty for unauthorised development or for use otherwise than in conformity with development plan.
- Any person, who, whether at his own instance or at the instance of any other person commences, undertakes or carries out any development or changes use of any land -(a)without permission required under this Act,(b)in contravention of the permission granted or any condition subject to which such permission has been granted;(c)after the permission for development has been duly revoked or(d)in contravention of any permission which has been duly modified, shall, without prejudice to any action that may be taken under section 39, be punished with simple imprison fora term which may extend to six months, or with fine which may extend to two thousand rupees or with both, and in the case of continuing offence with further fine which may extend to two hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.
