Section 260(7) in Jammu and Kashmir Municipal Corporation Act, 2000
(7)If under the provisions of any scheme sanctioned under the proceeding sub-section has erection or re-erection of building in a specified area for a specified purpose is prohibited, any person who after such scheme is sanctioned, uses any building for such purpose shall, unless it was used for this purpose before the scheme was sanctioned, on conviction be liable to fine which may extend to five thousand rupees, and if after such conviction he continues to use such building for such purpose shall be liable to fine which may extend to one hundred rupees for every day during which such use continues.
