Section 47 in Faridabad Complex (Regulation and Development) Act, 1971
47. Penalties.
(1)If any person contravenes any provision of sections 45 and 46 of this Act, he shall, on conviction, be punishable with fine which may extend to five hundred rupees and if the contravention is a continuing one, with a further fine which may extend to twenty rupees for every day after first conviction during which the contravention continues.(2)The Court while passing an order under sub-section (1), may direct that any trees or part thereof or any material used for advertisement, which is the subject-matter of the contravention, shall be forfeited to the State Government, or impose a fine of an amount which shall be equivalent to the value thereof.(3)Except as otherwise provided for in this Act any contravention of any of the rules framed thereunder shall be punishable with fine which may extend to five hundred rupees, and in case of a continuing contravention with an additional fine, which may extend to twenty rupees for each day during which such contravention continues after the first conviction and the Court while passing any sentence of conviction on any person for the contravention of any rule, may direct that any property or part thereof in respect of which the rule has been contravened, shall be forfeited to the State Government.Illustration. - Where an authorised structure has been constructed or any obnoxious material or substance is collected or heaped on a site in any unauthorised manner, or where an advertisement board has been set up in contravention of the Advertisement Control Order, such structure, material, substance or board shall be liable to forfeiture, and not the site or building on which the same may be located or fixed.
