Section 13 in Uttar Pradesh Roadside Land Control Act, 1945
13. Offences and penalities.
- (I) Any person who-(a)erects or re-erects any building or makes or extends any excavation or lays but any means of access to a road in contravention of the provisions of Section 5 or in the contravention of any conditions imposed by an order under Section 6 or Section 7 or(b)uses any land in contravention of the provisions of Sub-section (1) of Section 12 shall be punishable with fine which may extend to five hundred rupees and. in the case of continuing contravention. with a further fine which may extend to fifty rupees for every day after the date of the first conviction during which he is proved to have persisted in the contravention.(2)Without prejudice to the provisions of Sub-section (1), the Collector may order any person who has committed, a breach of the provisions of the said sub-section to restore to its original state or to bring into conformity with the conditions which have been violated, as the case may be any building or land in respect of which a contravention such as is described in the said sub-section has been committed, and if such person fails to do so within there months of the order, may himself take such measure as may appear to him to be necessary to give effect to the order, and the cost of such measures shall be recoverable from such person as arrear of land revenue.
