Section 14(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)If any person to whom a direction to demolish or alter any building, wall or platform, is given under clause (i) of sub-section (3) fails to obey the same, he shall be liable to fine which may extend to twenty-five rupees and when the failure is continuing one, to further fine which may extend in the case of a masonry building wall or platform, to five rupees each day on which the failure continues; provided that the recurring penalty shall not exceed the sum of five hundred rupees.
