.-(a) Where no notice is given under rule 82(1) or the amount of estimate as demanded under rule 82(2) is not deposited, both the persons proposing and the contractor engaged for erecting a new building or structure whether permanent or temporary or for making in or upon any building or structure any permanent or temporary additions or alterations, shall be deemed to have committed a breach of rule 82(1) and shall be punishable with a fine which may extend to three hundred rupees;(b)If any person commences or continues any work in contravention of rule 82(3), in or upon any such building, structure, flood bank, road or carries out addition or alteration thereto, the person contravening the same shall be punishable with a fine which may extend to three hundred rupees.In addition to this the supplier shall, after obtaining the concurrence of the Inspector discontinue the supply, if any, to such building, structure, flood bank or road, etc., but only after giving forty-eight hours' notice to the person concerned in writing of disconnection of supply and shall not commence the supply until he and the inspector are satisfied that the cause has been removed.][140-A. Penalty for breach of rule 77, 79 or 80.-Where a person is responsible for any construction which is or which results in contravention of the provisions of rule 77, 79 or 80 he and the contractor whom he employs shall be punishable with a fine which may extend to three hundred rupees, and in the case of a continuing breach, with a further daily fine which may extend to fifty rupees.]
