Section 211(5) in The Himachal Pradesh Municipal Corporation Act, 1994
(5)Any person failing to comply with the direction to stop erection or work under second proviso to sub-section (1), shall be punishable with fine which may extend to one thousand rupees and when the non-compliance is a continuing one, with a further fine, which may extend to fifty rupees for every day during which the non-compliance continues.
