Section 9(1) in The Jammu and Kashmir Control of Building Operations Act, 1988
(1)Any person who undertakes or carries out the development of any site or erect or re-erects any building or makes or extends any excavation or lays out any means of access to a road without the permission referred to in section 4 or in contravention of any condition subject to which such permission has been granted [or obstructs the authority under section 8] [Inserted by Act, VI of 1997, Section 4.] shall be punishable with fine which may extend to ten thousand rupees and in the case of 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.
