Section 247 — Illegal erection and re-erection.

Whoever begins, continues or completes the erection or re-erection of a building-- (a) without having given a valid notice as required by sections 235 and 236, or before the building has been sanctioned or is deemed to have been sanctioned; or (b) without complying with any direction made under sub-section (1) of section 238; or (c) when sanction has been refused, or has ceased to be available or has been suspended by the General Officer Commanding-in-Chief, the Command, under clause (b) of sub-section (1) of section 58, shall be punishable with fine which may extend to fifty thousand rupees and the cost of sealing the illegal construction and its demolition.

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