Section 26(1) in U.P. Urban Planning and Development Act, 1973
(1)Any person who whether at his own instance or at the instance of any other person or any body (including a department of Government) undertakes or carries out development of any land, in contravention of the Master Plan or Zonal Development Plan or without the permission, approval or sanction referred to in Section 14 or in contravention of any condition subject to which such permission approval or sanction has been granted shall be punishable with fine which may extend to [Fifty thousand] [Substituted by section-6(a) of amendment act-1997 (Act No.-3 of 1997) dated 02.05.1997] rupees, and in the case of a continuing offence, with further fine which may extend to [Two thousand five hundred] [Substituted by section-6(a) of amendment act-1997 (Act No.-3 of 1997) dated 02.05.1997] rupees for every day during which such offence continues after conviction for the first commission of the offence.
