Section 3(1) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(1)Any person who, whether at his own instance or at the instance of any other person Commences, undertakes or carries out development of any land,-(a)without permission required under the Land disposal rules; or(b)which is not in accordance with any permission granted or is in contravention of any condition subject to which such permission has been granted; or(c)after the permission for development has been duly revoked;shall, on conviction by a court having jurisdiction, be punished with fine which may extend to five thousand rupees, and in case of a continuing offense with a further fine which may extend to one hundred rupees for every day during which the offense continues after conviction for the first commission of the offense.
