Section 66 in Haryana Municipal Building Bye-laws 1982
66. [ Penalty. [Substituted by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.]
- Any architect, who commits a breach of or abets the breach of these bye-laws shall on conviction by a magistrate be punishable with a fine which shall not be less than three hundred rupees and not more than two thousand rupees and when the breach is a continuing breach, with a further fine of one hundred rupees for every day after the first during which the breach continues and shall also be liable to cancellation of empanelment.].
