171. Penalty for Building within street alignment or building line of a projected public street. - [(1)] [If any person, without the permission of the Chairman required by section 63, sub-section (8), erects, re-erects or adds to any wall (exceeding ten feet in height) or building which falls within the street alignment or building line of a projected public street shown] [or a projected public park] in any plan sanctioned by the [State Government] under the said section], he shall be punishable -
(a)with fine which may extend, in the case of a masonry building or a wall, to five hundred rupees, and, in the case of a hut, to fifty rupees, and(b)with further fine which may extend, in the case of a masonry building or a wall, to one hundred rupees, in the case of a hut, to ten rupees for each day after the first during which the projection continues.[(2) In either case, the court may further direct that the erection, re-erection or addition shall be demolished forthwith].[171A. Penalty for failure to remove wall or building in respect of which agreement has been executed]. - If the owner for the time being of any wall or building in respect of which an agreement has been executed as provided in section 63, sub-section (9), fails -(a)to remove such wall or building, or any specified portion thereof, when so required by notice issued under that sub-section, or(b)within fifteen days from the receipt of such notice, to authorize the Chairman, by permission in writing, to remove the said wall, building or portion,he shall be punishable -(i)with fine which may extend, in the case of a masonry wall or building, to one hundred rupees, and, in the case of a hut, to twenty rupees; and(ii)with further fine which may extend, in the case of a masonry wall or building, to ten rupees, and, in the case of a hut, to five rupees, for each day after the first during which the failure continues.
