(1)Whoever makes any encroachment, by raising a temporary or permanent structure on any land, premises or public place, not being private property whether such land, premises or public place belongs to or vests in the committee or not shall on conviction be published with simple imprisonment which shall not be less than one month, but which may extend to three years and with fine which may extend to twenty thousand rupees :Provided that parking of rehari temporarily or setting up steps for providing passage to the houses and shops is a street for a drain, channel, well or tank passing through or by the side of land, premises or public place shall not be constructed as an encroachment.
