Section 34(7) in Tripura Town and Country Planning Act, 1975
(7)Any person prosecuted under Cl. (a) of sub-section (6) shall be punishable with a fine which may extend to ten thousand rupees, and in the case of a continuing offence, with a further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
