Section 34 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
34. Penal ties.
(1)Whoever contravenes any lawful order passed under this Act or obstructs any person from lawfully taking possession of any land under this Act or makes a declaration or statement or furnishes any information which is false and which he has reason to believe to be false shall be punished with imprisonment which may extend to one year or with fine which may extend to two thousand rupees or with both.(2)Any person who fails to submit any return required to be submitted under Sections 5 and 22 shall be punishable with fine which may extend to one thousand rupees.
