(1)Any person who -(a)encroaches upon or causes any obstruction to the use of any public road (including chak road), path or common land of a village; or(b)fails to comply with any order or direction made by the Sub-Divisional Officer under sub-section (1) of Section 23; or(c)fails to comply with any order or direction made by the Tahsildar under Section 25 or Section 26; or(d)fails to comply with any order made under Section 42 or Section 48;shall be liable to a fine which in a case referred to in clause (a) shall not be less than five hundred rupees and not exceed two thousand rupees and in any other case shall not be less than one hundred rupees and not exceed five hundred rupees.(2)Every person referred to in sub-section (1) may be required by the Sub-Divisional Officer or the Tahsildar, as the case may be to execute a personal bond for such sum not exceeding five thousand rupees as the officer concerned may deem fit for abstaining from the repetition of such act or failure.
