Section 6(1) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
(1)Any occupant who contravenes the provisions of sub-section (1) of section 5, shall, on conviction, be punishable with fine which may extend to-(i)in the case of contravention for the first time, an amount equal to six times the assessment ;(ii)in the case of contravention for the second time, an amount equal to twelve times the assessment ;(iii)in the case of contravention for more than two times, an amount equal to twenty times the assessment.
