(2)If any agricultural or other crop is grown or any shed or other structure is put up in contravention of the rules framed under clause (a) of sub-section (1) of this section and any person is convicted for that offence, such crop or shed or other structure shall be liable to confiscation by order of the convicting Magistrate:Provided that the Government may exempt any person or class of persons from the operation of all or any of these rules.
