Section 179 in New Town, Kolkata Development Authority Act, 2007
179. Penalties and Punishments.
- Save as otherwise provided in this Act, whoever contravenes any provision of any of the sections, sub-sections, clauses, or provisions as mentioned in column I of Schedule II or fails to comply with any order of direction lawfully given to him or any requision lawfully made to him under any of the provisions as aforesaid, shall be punishable-(a)with fine which may extend to the amount, or with imprisonment for a term which may extend to the period, specified in column 3 of the said Schedule, or with both, and(b)in the case of continuing contravention or failure, with an additional fine which may extend to the amount specified in column 4 of the said Schedule for every day during which such contravention or failure continues after conviction upon first such contravention or failure.
