Section 41 in Andhra Pradesh Urban Areas (Development) Act, 1975
41. Penalties.
(1)Any person who, whether at his own instance or at the instance of any other person or any body including a department of the Government, undertakes, or carries out development of any land in contravention of the Master Plan or Zonal Development Plan or without the permission, approval or sanction referred to in Section 13 or in contravention of any condition subject to which such permission, approval or sanction has been granted [shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to ten thousand rupees or with both,] [Substituted 'shall be punishable with fine which may extend to ten thousand rupees' by Act No. 6 of 2008, dated 16.4.2008.] and in the case of a continuing offence, with further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.(2)Any person who uses any land or building in contravention of the provisions of Section 15 or in contravention of any terms and conditions determined by regulations under the proviso to that section [shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both,] [Substituted 'shall be punished with fine which may extend to five thousand rupees,' by Act No. 6 of 2008, dated 16.4.2008.] and in the case of a continuing offence with further fine which may extend to two hundred and fifty rupees for every day during which such offence continues after conviction for the first commission of the offence.(3)Any person who obstructs the entry of a person authorised under Section 40 to enter in to or upon any land or building or molests such person after such entry, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
