Section 8(2) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(2)If any agricultural land mentioned under sub-section (2) of section 4 is put to non-agricultural purpose without obtaining the prior permission as required under that section and that of the Deputy Commissioner as required under clause (i) of section 3, the land shall be deemed to have been reclassified into non-agricultural purpose and upon such deemed reclassification, the Deputy Commissioner with the approval of the Government in the Revenue Department shall impose and realize a fine equal to five times the Reclassification Premium chargeable as specified under clause (i) of section 6, while issuing No objection Certificate (NOC) under sub-section (7) of section 5, in such manner as may be prescribed.
