(2)If any land held has been diverted for any other purpose in contravention of an order passed or a condition imposed under any of the foregoing sections, the Collector or the Settlement Officer or the Assistant Settlement Officer or such other Officer as authorized may serve a notice on the person responsible for such contravention, directing him, within a reasonable period to be stated in the notice, to use the land for its original purpose or to observe the condition, and such notice may require such person to remove any structure or to fill up any excavation, or to take such other steps as may be required in order that the land may be used for its original purpose, or that the condition may be satisfied. The Collector or the Settlement Officer or the Assistant Settlement Officer or such other Officer as authorized may also impose on such person a penalty not less than Rupees one thousand per square metre for such contravention, and a further penalty not less than Rupees one hundred for each day during which such contravention continues.
