66. Penalty for unauthorised occupation of highway land.
- Whoever occupies or makes any encroachment on any highway land in contravention of Section 20(1), or fails to comply with the notice served on him by Section 21(1) for no valid reason, he shall on conviction be liable to pay.(a)a fine which may extend to Rs. 250 for this first offence, and(b)with further fine which may extend to a lump penalty of Rs.500 plus a daily levy not exceeding Rs. 50 for each day that the offence is continued in the event of a second conviction in relation to the same encroachment.
