Section 52(2) in Bihar Regional Development Authority Act, 1974
(2)Any person who uses any land or building in contravention of the provisions of Section 41 or in contravention of any terms or conditions prescribed by regulations under the proviso to that section shall be punishable with fine which (sic) to five thousand rupees and in the case of a continuing offence, with a further fine which may extend to tow hundred and fifty rupees for even day during which such offence continues after conviction for the first commission of the offence.
