Section 416(4) in The Calcutta Municipal Corporation Act, 1980
(4)Notwithstanding any other action that may be taken against any person, whether owner or occupier or both, contravening any provision of this section, the Municipal Commissioner may levy on such person in accordance with such scale as may be [determined by regulations] [Words substituted by W.B. Act 21 of 1988.] a fine not exceeding in each case rupees one hundred per square metre per month for the area under unauthorized use throughout the period during which such contravention continues.
