Section 71 in Assam (Temporarily Settled Areas) Tenancy Act 1971
71. Penalties.
- Whoever-(i)wilfully fails or neglects to comply with any requirements made of him under this Act, or(ii)contravenes any lawful order passed under this Act, or(iii)obstructs the Deputy Commissioner or the Revenue Officer or any Officer authorised by him in taking any lawful possession under this Act, or(iv)wilfully contravenes any provisions made in this Act or Rules made thereunder, or(v)furnishes information which he knows or believes to be false or does not believe to be true, shall, on conviction before a Magistrate, and in addition to any other action that may be taken against him, be punishable with imprisonment which may extend to 6 months or with fine which may extend to one thousand rupees or with both.
