Section 106S in Uttarakhand Panchayati Raj Act, 2016
106S. Illegal construction of a street.
- Whoever begins, continues or completes the laying out or construction of a street without giving the notice required by section 106(p)or in contravention of any written direction made by the Zila Panchayat under section 106(q) or any bye-law or any provisions of this Act shall be liable upon conviction to a fine which may extend to five hundred rupees.
