Section 6(2) in Kerala Prevention of Eviction Act, 1966
(2)Any person who evicts or attempts to evict a cultivating tenant, or a holder of a kudiyiruppu or a kudikidappukaran from his holding, kudiyiruppu or kudikidappu in contravention of the provisions of this section shall be punishable with imprisonment which may extend to one year, or with fine which may extend to two thousand rupees, or with both.
