Section 9(1) in The U.P. (Regulation Of Building Operations) Act, 1958
(1)Any person who undertakes or carries out the development of any site or erects, [re-erects or makes any material change in] [Inserted by U.P Act No. 2 of 1964.] any building or makes or extends any excavation or lays out any means of access to a road in contravention of [any regulation made under this Act] [Substituted by U.P. Act No. 41 of 1976.] or without the permission referred to in Section 6 or in contravention of any condition subject to which such permission has been granted,[or in violation of any action taken under sub-section (2) of Section 10 to stop the erection or re-erection of any buildings or the execution of any work] [Inserted by U.P Act No. 41 of 1976.] shall be punishable with 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.
