Section 30 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
30. Punishment for failure to detect and report encroachment.
- Whoever,-(i)being an officer of the Forest Department duty bound to prevent an encroachment over the reserved and demarcated protected forest land; or(ii)being a revenue officer duty bound to prevent any encroachment over land belonging to the Government; or(iii)being an officer of the Municipal corporation, Notified Area Committee or Municipal Committee, duty bound to prevent encroachment over the land belonging to these bodies; intentionally or knowingly permits, connives, abets or suffers on account of his omission to detect or report an encroachment in areas within his jurisdiction shall be punished with imprisonment of either description which shall not be less than one year but which can be extended to three years and shall also be liable to fine:Provided that the court may, for any special reason to be recorded in writing impose a sentence of imprisonment of less than one year.Chapter-VIII Offences Relating to Tampering with the Public Distribution System
