(1)Where the construction, reconstruction or alteration of any building,(a)is commenced without the permission of the Secretary; or(b)is carried on or completed otherwise than in accordance with the particulars on which such permission is based; or(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in this Act or in any rule or bye-law made there under or of any direction or requisition lawfully given or made; or(d)about which alteration or addition required by notice issued under section 235 Nis not duly made; or(e)about which any person to whom a direction, given by the Secretary under section 235-W fails to obey such direction; the owner of the building or such person, as the case may be, shall, on conviction be liable to a fine which may extend to rupees ten thousand in the case of a building and to rupees one thousand in the case of a hut and to a further fine of rupees one thousand in the case of a building and rupees ten in the case of a hut for each day of continued offence:Provided that the construction or reconstruction of the building may be regularised under section 235 W and if so regularised by the secretary, no person shall be made liable for conviction under this sub-section.
