Section 11(1) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(1)If any person unlawfully occupies any public premises, he shall be be punishable with simple imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both:Provided that a person who, having been lawfully in occupation of any public premises by virtue of any authority (whether by way of grant, allotment or by any other mode whatsoever) continues to be in occupation of such premises after such authority has ceased to be valid, shall not be guilty of such offence.
