Section 87(2) in Haryana Urban Development Authority Act, 1977
(2)Any person who uses any land or building in contravention of the provisions of Section 82 or in contravention of any terms and conditions prescribed by regulation 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 extent to two hundred and fifty rupees for every day during which such commission of the offence continues after conviction for the first commission of the offence.
