432. Fine for putting building to any use other than that for which a licence has been granted.
- When any premises is used or is permitted to be used by any person for any purpose other than that for which a licence has been granted under sub-section (1) of Section 398 or as a stable or cattle-shed or cow-house, then such person shall, without prejudice to any other penalty to which he may be subject, be liable to a fine which may extend, in the case of a masonry building, to two hundred and fifty rupees and, in the case of a hut, to twenty-five rupees, and, and in the case of continuance of such use, to a further fine which may extend, in the case of a masonry building, to fifty rupees and, in the case of a hut, to five rupees for each day during which such use continues after the first day,
