Section 36(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)Any person, who-(a)in contravention of any Development Plan;(b)without obtaining a certificate regarding Development change under section 29(1)(a);(c)without permission as required under this Act;(d)in contravention of any condition subject to which such permission has been granted;(e)after the permission for development has been revoked under section 35; or(f)in contravention of the permission which has been modified under section 35.Whether at his own instance or at the instance of any other person or anybody commences, undertakes or carries out development, institutes, or charges use of any land or building shall be punishable with simple imprisonment for a term which may extend to six months, or with a fine which may extend to ten thousand rupees or with both and in the case of a continuing offence with further fine which may extend to five hundred rupees for everyday during which the offence continues after conviction for the first commission of the offence.
