428. Construction of building in contravention of building regulation.
- Any building or structure of permanent nature which has been constructed or construction has commenced in contravention or breach or deviation of building regulation shall be liable to be demolished.Provided that the owner or occupier or any person responsible for construction of a building or structure of permanent nature or commencement of construction in contravention, breach, or deviation of building regulation shall further be liable to pay a penalty of minimum of one lakh rupees which may extend up to ten lakhs rupees, depending upon size of the building or structure and extent of deviation:Provided further that the penalty under this section shall be in addition to any other fine provided under this Act including fine for compounding as may be provided under building regulation.
