Section 10 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
10. Penalties. -
(1)Any person who undertakes or carries out any development, makes any change in the use of any land, makes or extends any excavation, or lays out any access leading to any public road or channel in contravention of any direction issued under section 4 or without the permission referred to in section 7 or in contravention of any condition subject to which such permission has been granted, shall be punishable with fine which may extend to two thousand five hundred rupees, and in the case of a continuing offence, with a further fine which may extend to one hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.(2)Any person who obstructs the entry of a person authorised under section 9 to enter into or upon any building or land or molests such person after such entry shall be punishable with fine which may extend to one thousand rupees.(3)If the person committing an offence punishable under this Act is a company, the company, and every director, manager, secretary or agent of the company, unless such director, manager, secretary or agent proves that the offence was committed without his knowledge or consent or that he exercised all due diligence to prevent the commission of such offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished.(4)Notwithstanding anything contained in sub-section (3), where an offence punishable under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any other officer or person concerned in the management of the company, such other officer or person shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished.Explanation. - For the purposes of this section -(a)"company" means a body corporate and includes a firm or other association of individuals; and(b)"director", in relation to a firm, means a partner in the firm.
