Section 31(1) in Jodhpur Development Authority Act, 2009
(1)Any person who, whether at his own instance or at the instance of any other person commences, undertakes or carries out development or institutes, or changes the use of any land: -(a)without permission required under this Act; or(b)which is not in accordance with any permission granted or contravention of any condition subject to which such permission has been granted; or(c)after the permission for development has been duly revoked; or(d)in contravention of any permission which has been duly modified; shall on conviction, be punished [with simple imprisonment which shall not be less than fifteen days but which may extend to forty five days or with fine which shall not be less than twenty five thousand rupees] [Substituted 'with fine which may extend to five thousand rupees' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.], and in the case of a continuing offence with a further fine which may extend to [five hundred] [Substituted 'one hundred' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.] rupees for every day during which the offence continues after conviction for first commission of the offence:[Provided that the court may for any adequate and special reasons to be mentioned in the judgment impose a sentence of imprisonment for a term of less than fifteen days.] [Added by Rajasthan Act No. 17 of 2010, dated 13.9.2009.]
