Section 36 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
36. Penalty for unauthorised development or for use otherwise than in conformity with development plan.
- Any person who, whether at his own instance or at the instance of any other person, commences, undertake or carries out any development or changes use of any land,-(a)without permission required under this Act;(b)in contravention of the permission granted or any condition subject to which such permission has been granted;(c)after the permission for development has been duly revoked; or(d)in contravention of any permission which has been duly modified, [shall without prejudice to any action that may be taken under Section 37, be punished with simple imprisonment for a term which may extend to six months or with fine of minimum ten thousand rupees or with both, and in the case of a continuing offence with further fine which may extend to one thousand rupees for every day during which the offence continues after conviction for the first offence, and such property of unauthorized development may be forfeited.] [Substituted by C.G. Act No. 22 of 2010, dated 30.8.2010.]
