Section 12(1) in The Himachal Pradesh Roadside Land Control Act, 1968
(1)Any person who,-(a)erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of section 5 or in contravention of any conditions imposed by an order under section 6 or section 7;(b)uses any land in contravention of the provisions of sub-section (1) of section 11,shall be punishable with fine which may extend to five hundred rupees,and, in the case of a continuing contravention, with a further fine which may extend to fifty rupees for everyday after the date of the first conviction during which he is proved to have persisted in the contravention.
