Section 248(2) in The M.P. Land Revenue Code, 1959
(2)It shall not be competent to the Thhsildar to impose a fine of amount exceeding [one thousand five hundred] [Substituted by M.P. Act No. 44 of 1974.] rupees but if in any case he considers that circumstances of the case warrant imposition of a higher fine, he may refer the case to the Sub-Divisional Officer who shall, then, after giving the party concerned an opportunity of being heard, pass such orders in respect of line as he may deem fit.[(2-A) If any person continues in unauthorised occupation or possession of land for more than seven days after the date of order of ejectment under sub-section (1), then without prejudice to the fine that may be imposed thereunder the Sub-Divisional Officer shall cause him to be apprehended and shall send him with a warrant to be confined in a civil prison for a period of fifteen days in case of first ejectment and three months in case of second or subsequent ejectment :Provided that no action under this sub-section shall be taken-(i)unless a notice is issued calling upon such person to appear before the Sub-Divisional Officer on a day to be specified in the notice and to show cause why he should not be committed to the civil prison;(ii)in respect of encroachments on Government and Nazul lands for the settlement of which the Government have issued orders from time-to-time :Provided further that the Sub-Divisional Officer may order the release of such person from detention before the expiry of the period mentioned in the warrant if he is satisfied that the unauthorised possession has been vacated :Provided also that no woman shall be arrested or detained under this sub-section.(2-B) The State Government may make rules for the purpose of carrying into effect the provisions of sub-section (2-A).] [Inserted by M.P. Act No. 12 of 1976.]
