Section 183P in The Howrah Municipal Corporation Act, 1980
183P. [ Penalty. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
(1)Any person who destroys, removes, alters, defaces or misuses any heritage building or does any act, or abets in the commission thereof, in contravention of any provision of this chapter or the rules or the regulations made thereunder, shall be punishable with rigorous imprisonment for a term which any extend to three years and also with fine which may extend to fifty thousand rupees and, in default, with further rigorous imprisonment for six months.(2)Any court convicting any person under this section shall, by order, direct such person to restore the heritage building to this former shape and beauty at his cost, and any failure to comply with such order shall be deemed to be a continuing offence and such person shall be punishable with an additional fine of rupees two hundred and fifty for every day during which such contravention or failure continues after conviction for the first such contravention.Explanation. - For the purposes of this section, "person" shall include an owner, occupier, lessee, mortgagee, consultant, promoter or financier who supervises or causes erection, destruction, removal, defacement or misuse of any heritage building.]
