(1)If any land has been diverted or used for any other purpose without the permission as required under section 18, the Collector or the Settlement Officer or the Assistant Settlement Officer authorized or specified under the rules may summarily evict the land-holder or the person responsible for the diversion, from the land so diverted and any building or other construction erected thereon shall also, if not removed after such written notice issued by the Collector or the Settlement Officer or the Assistant Settlement Officer or such other officer as authorized may deem reasonable, be liable to forfeiture or summary removal. The land holder or the person responsible for the diversion shall also be liable to pay such penalty not less than Rupees one thousand per square metre, as the Collector or the Settlement Officer or the Assistant Settlement Officer or such other Officer may, subject to the rules made by the Government in this behalf, direct.
