Section 13(1) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(1)Any person who-(a)undertakes or carries out the development of any site or erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of any direction issued under section 6 or without the permission referred to in section 7 or in contravention of any condition subject to which such permission has been granted, or(b)uses any land in contravention of the provisions of sub-section (1) of section 9,Shall be punished with fine which may extend to ten thousand rupees and in the case of a continuing offence with a further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
