Section 146 in Punjab Regional and Town Planning and Development Act, 1995
146. Offences and penalties.
(1)Any person who contravenes the provisions of section 142 or contravenes any conditions imposed by an order under section 143 shall be punishable with imprisonment of either description for a term which may extend to three years or with fine which may extend to ten thousand rupees, or, with both, and in the case of continuing contravention with a further fine which may extend to one thousand rupees 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), if the Competent Authority after making such enquiry as it may consider necessary and after affording an opportunity of being heard to the person concerned, is satisfied that such person has committed a breach of the provisions referred to in the said sub-section, it may pass an order, requiring that person to restore to its original state or to bring into confirmity with the conditions which have been violated, as the case may be, building or land in respect of which such contravention as is described in the said sub-section has been committed and if such person fails to do so within two months of the order, may itself take such measures as may appear to it to be 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 an arrears of land revenue.
