32. Penalty on contravention of restriction relating to laying of means of access or erecting any building etc.
(1)Whoever constructs or lay out any means of access or erects or re-erects any building or structure or does any other work. in contravention of the provisions of sub-section (1) of section 19 or sub-section (1) of section 20 shall, on conviction, be punishable with fine which may extend to five thousand rupees.(2)In the case of a continuing offence a fine upto one thousand rupees may be imposed for each day for which the offence continues.
