(1)Whoever, without the written permission of the committee, makes any immovable encroachment on or under any street on, over or under any sewer, or watercourse, or erects or re-erects any immovable overhanging structure projecting into a street at any point above the said ground level, shall be punishable with imprisonment for a term upto six months or with a fine which shall not be less than [two thousand rupees] [Substituted for 'one thousand rupees' vide Haryana Act No. 14 of 2000.] and more than [ten thousand rupees] [Substituted for 'five hundred rupees' vide Haryana Act No. 14 of 2000.] or both.
