178. Penalty for building within street alignment or building line of a projected public street.
- If any person, without the permission of the Chairman required by sub-section (8) of section 63, erects, re-erects or adds to any wall (exceeding ten feet in height) or building which falls within the street alignment or building line of a projected public street [or a projected public park] [Words inserted by W.B. Act 43 of 1983.] shown in any plan sanctioned by the State Government under the said section, or erects, re-erects or adds to any buildings or wall on any land scheduled for the proposed future extension of the sewage disposal site under section 64, he shall be punishable -(a)with fine which may extend, in the case of a masonry building or a wall, to five hundred rupees, and, in the case of a hut, to fifty rupees, and(b)with further fine which may extend, in the case of a masonry building or a wall, to one hundred rupees, and, in the case of a hut, to ten rupees for each day after the first during which the projection continues.
