Section 10(1) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(1)Any person who undertakes or carries out any development, makes any change in the use of any land, makes or extends any excavation, or lays out any access leading to any public road or channel in contravention of any direction issued under section 4 or without the permission referred to in section 7 or in contravention of any condition subject to which such permission has been granted, shall be punishable with fine which may extend to two thousand five hundred rupees, and in the case of a continuing offence, with a further fine which may extend to one hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
