Section 26D in U.P. Urban Planning and Development Act, 1973
26D. [ Penalty for not preventing encroachment. [Substituted by UP Act No. 3 of 1997]
- Whoever specially entrusted with the duty to stop or prevent the encroachment or obstruction under this Act or any other Act, rules or byelaws willfully or knowingly neglects or deliberately omits to stop or prevent such encroachment or obstruction shall be punishable with simple imprisonment for a term which may extend to one month or with fine which may extend to ten thousand rupees or with both.]
