Section 52(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Any person who, whether at his own instance or at the instance of any other person commences, undertakes or carries out development or institutes, or changes the use of any land-(a)without permission required under this Act; or(b)which is not in accordance with any permission granted or in contravention of any condition subject to which such permission has been granted;(c)after the permission for development has been duly revoked; or(d)in contravention of any permission which has been duly modifiedshall, on conviction, [be punished with imprisonment for a term] [These words were substituted for the words 'be punished with fine which may extend to five thousand rupees,' by Maharashtra 31 of 1983, Section 3(a).] [which shall not be less than one month but which may extend to three years and with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees, and in the case of a continuing offence with a further daily fine which may extend to two hundred rupees] [This portion was substituted for the portion beginning with the words 'which may extend to three years' and ending with the words 'one hundred rupees' by Maharashtra 10 of 1994, Section 8.] for every day during which the offence continues after conviction for the first Commission of the offence.
