Section 29 in The Delhi Development Authority Act, 1957
29. Penalties.
(1)An y person who whether at his own instance or at the instance of any other person or any body (including a department of government) undertakes or carries out development of any land in contravention of the master plan or zonal development plan or without the permission, approval or sanction referred to in section 12 or in contravention of any condition subject to which such permission, approval or sanction has been granted, [shall be punishable, [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.] -(a)with rigorous imprisonment which may extend to three years, if such development relates to utilising, selling or otherwise dealing with any land with a view to the setting up of a colony without a lay-out plan; and [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.](b)with simple imprisonment which may extend to six months, or with fine which may extend to five thousand rupees, or with both, in any case, other than those referred to in clause (a).] [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.](2)Any person who uses any land or building in contravention of the provisions of section 14 or in contravention of any terms and conditions prescribed by regulations under the proviso to that section shall be punishable with fine which may extend to five thousand rupees [and in the case of a continuing offence, with further fine which may extend to two hundred and fifty rupees for everyday during which such offence continues after conviction for the first commission of the offence.] [Inserted by Act 56 of 1963, section 13 w.e.f., 30.12·1963.](3)Any person who obstructs the entry of a person authorised under section 28 to enter into or upon any land or building or molests such person after such entry shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
