Section 317 in Tamil Nadu District Municipalities Act, 1920
317. Penalty for unlawful building.
- If the construction or re-construction of any building or well-(a)is commenced without the permission of the [executive authority] [These words were substituted for the 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).], or(b)is carried on or completed otherwise than in accordance with the particulars on which such permission was based, or(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in this Act or in any rule or by-law made here-under or of any direction or requisition lawfully given or made, or if any alterations or additions required by any notice issued under section 205 or section 215 are not duly made, orif any person to whom a direction is given by the [executive authority] [These words were substituted for the 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] to alter or demolish a building or well under section 216 fails to obey such direction, the owner of the building or well or the said person, as the case may be, shall be liable on conviction to a fine which may extend in the case of a building to five hundred rupees and in the' case of a well or hut to fifty rupees, and to a further fine which may extend in the case of a building to one hundred rupees, and in the case of a well or hut to ten rupees, for each day during which the offence is proved to have continued after the first day.
