Section 25(1) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(1)If any promoter,(a)transfers by way of sale or otherwise any land appurtenant to a building and such land was originally shown as common areas and facilities such as park, open space, pathways, circulation areas, etc. in the plan approved by the prescribed sanctioning authority, or(b)illegally makes construction in contravention of the plan approved by the prescribed sanctioning authority beyond compoundable limits;he shall, on conviction, be punished with imprisonment for a term not less than three years which may extend to six years or with fine not less than three lacs rupees, which may extend to five lacs rupees or with both.Explanation. - Above punishment shall not exonerate the promoter from his liability to restore the status of common areas and facilities as per the approved plan.
