Section 183C in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
183C. Punishment for trespass in certain cases
Without prejudice to anything otherwise contained in section 183-B, a trespasser who,(a)takes possession, without lawful authority, of land held by a tenant belonging to a Scheduled Caste or a Scheduled Tribe; or(b)having taken such possession before coming into force of the Rajasthan Tenancy (Amendment) Act, 1992, fails to withdran from such possession without fifteen days from the date of the service of a notice in writing calling upon him to do so, by the Tehsildar;shall, on conviction, be punished with simple imprisonment which shall not be less than one month but which may extend to three years and with fine which may extend to twenty thousand rupees:Provided that where any person is prosecuted for such an offence, the burden of proving that he has not committed the offence shall lie on him.Enforcement of Ejectment
