Section 14(1) in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
(1)Whoever undertakes or carries out construction of or alterations to any structures on the demised plot contrary to the terms of the lease deed shalt, on conviction, be punished with fine which may extend to ten thousand rupees; and in the case of a continuing Conventions with an additional fine which may extend to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention.
