Section 159 in The Tripura Land Revenue And Land Reforms Act, 1960
159. Penalties.
Whoever---(a)wilfully fails or neglects 'to comply with any requirements made of him under this Part, or(b)contravenes any lawful order passed under this Part, or(c)obstructs or resists the taking by the Collector or any other officer authorized by him in writing of charge any property which is vested in the Government under this Part or(d)furnishes information which he knows or believes to be false or does not believe to be true, shall, on conviction before a Magistrate, be punishable with fine which may extend to five hundred rupees.
