Section 50(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of the development plan or development scheme without having been allowed under section 43 or where the continuance of such use has been allowed under that section, continues such has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed, shall be punishable with a further fine which may extend to five hundred rupees for each day during which such offence continues after conviction for the first commission of the offence.
