Section 114(4) in New Town, Kolkata Development Authority Act, 2007
(4)Any person who fails to act in accordance with the provisions of sub-section (3) shall, on conviction, be punished with a fine which may extend to one thousand rupees and, in the case of continuing offence, with further fine which may extend to two hundred rupees for every day during which such offence continues. In addition; such person shall also be liable for all expenses that the Development Authority may incur in removing or otherwise dealing with the unauthorised construction or encroachment.
