Section 38(d) in The Himachal Pradesh Town and Country Planning Act, 1977
(d)in contravention of any permission which has been duly modified, shall, without prejudice to any action that may be taken under section 39, be punished with simple imprison fora term which may extend to six months, or with fine which may extend to two thousand rupees or with both, and in the case of continuing offence with further fine which may extend to two hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.
