Section 34 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
34. Additional powers of Collector in regard to offences.
- When the Collector is satisfied that an act punishable under section 33 has been committed, he may in lieu of proceedings against the offender under that section or after conviction of the offender under that section -(i)in the case of an offence under section 33 (a), confiscate the crops growing on any land cultivated in contravention of this Act or, if the crops have been cut, recover such sum as he may assess as the value thereof from the offender;(ii)in the case of an offence under section 33 (c), recover such sum as he may assess as the value of the trees or tree destroyed;(iii)in the case of an offence under section 33 (b), (d), or (e), cause the building or other encroachment to be demolished or removed or the excavation or channels to be filled up, and levy the costs of so doing from the person responsible for such act.
