66. Penalty for unauthorised occupation of high way land.
- Whoever occupies or makes any encroachment on any highway land in a contravention of Section 20 (I), or fails to comply with the notice served on him by Section 21 (I), for no valid reason, he shall on conviction be liable to pay:-(a)a fine which may extend to two hundred fifty rupees or first offence, and in case of second conviction in relation to the same encroachment,(b)With further fine which may extend to a lump penalty of five hundred rupees plus a daily levy not exceeding fifty rupee for each day that the offence is continued.
