Section 12 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
12. Offences and penalties.
(1)Any person who -(a)erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of Section 3 or Section 6 or in contravention of any conditions imposed by an order under Section 8 or Section 10, or(b)uses any land in contravention of the provision of sub-section (1) of Section 7 or Section 10.shall be punishable with [imprisonment of either description for a term which may extend to three years and shall also be liable] [Inserted vide of Act No. 7 of 1989.] to fine which may extend to [fifty thousand rupees but not less than ten thousand rupees] [Substituted for 'ten thousand rupees' vide Haryana Act No. 11 of 1999.] and, in the case of a continuing contravention, with a further fine which may extend to [one thousand rupees] [Substituted fot 'five hundred reupees' vide Haryana Act No. 11 of 1999.] for every day after the date of the first conviction during which he is proved to have persisted in the contravention.(2)[ Without prejudice to the provisions of sub-section (1), the Director may, by notice, served by post and if a person avoids service, or is not available for service of notice, or refuses to accept service, then by affixing a copy of it on the outer door or some other conspicuous part of such premises, or in such other manner as may be prescribed, call upon any person who has committed a breach of the provisions referred to in the said sub-section to stop further construction and to appear and show cause why he should not be ordered to restore original state or to bring it in conformity with the provisions of the Act or the rules, as the case may be, any building or land in respect of which a contravention such as described in the said sub-section has been committed, and if such person fails to show cause to satisfaction of the Director within a period of seven days, the Director may pass an order requiring him to restore such land or building to its original state or to bring it in conformity with the provisions of the Act or the rules, as the case may be, within a further period of seven days.(3)If the order made under sub-section (2) is not carried out, within the specified period, the Director may himself at the expiry of the period of this order, take such measures as may appear necessary to give effect to the order and the cost of such measures shall, if not paid on demand being made to him, be recoverable from such person as arrears of land revenue :Provided that even before the expiry of seven days period mentioned in the order under sub-section (2), if the Director is satisfied that instead of stopping the erection or re-erection of the building or making or extending of the excavation or laying out of the means of access to a road, as the case may be, the person continues with the contravention, the Director may himself take such measures as may appear necessary to give effect to the order and the cost of such measures, shall, if not paid on demand being made to him, be recoverable from such person as arrears of land revenue.] [Sub section (2) and (3) substituted vide Haryana Act No. 11 of 1999.][12A. Duty of police officers. - It shall be the duty of every police office :(1)to communicate without delay to the Director or any other officer authorised in writing by him, in this behalf, any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or regulation made thereunder.(2)to assist the Director or any other officer authorised in writing, by him, in this behalf, in the lawful exercise of any power vested in the Director or any other officer authorised in writing by him, in this behalf, under this Act or any rule or regulation made thereunder.]
