Section 36(d) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(d)in contravention of any permission which has been duly modified, [shall without prejudice to any action that may be taken under Section 37, be punished with simple imprisonment for a term which may extend to six months or with fine of minimum ten thousand rupees or with both, and in the case of a continuing offence with further fine which may extend to one thousand rupees for every day during which the offence continues after conviction for the first offence, and such property of unauthorized development may be forfeited.] [Substituted by C.G. Act No. 22 of 2010, dated 30.8.2010.]
