Section 24(1) in The Jammu and Kashmir Development Act, 1970
(1)Any person who whether at his own instance or at the instance of any other person or anybody (including a Department of Government or of a local body) undertakes or carries out development in contravention of the zonal plan or without the permission, referred to in section 13 or in contravention of any condition of any condition subject to which such permission, has been granted, shall be punishable with fine which may extend to Rs. 5,000/- and in the case of continuing offence, with further fine which may extend to Rs. 200/- for everyday during which such offence continues after conviction for the first commission of the offence.
