Section 170 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
170. Illegal erection or alteration of building.
- Whoever begins, continues or completes the erection or re-erection of, or any material alteration in, a building or part of a building or the construction or enlargement of a well, without giving the notice required by Section 164 or in contravention of the provisions of Section 165 or of an order of the Kshettra Panchayat refusing sanction or any written directions made by the Kshettra Panchayat under Section 165 or any bye-law, shall be liable upon conviction to a fine which may extend to five hundred rupees.
