- Whoever begins, continues or completes the laving out or making of a street without giving the notice required by Section [204] [Substituted by U.P. Act No. 7 of 1949.] or in contravention of any written directions made by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 205 or any bye-law or any provision of this Act shall be liable upon conviction to a fine which may extend to five hundred rupees.
