Section 12 in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
12. [ Penalty and Procedure. [Substituted by Act 31 of 2008. Published in Bihar Gazette (Extra-Ordinary) dated 24.12.2008.]
(1)Contravention of any provision or obstruction to the lawful exercise of any power conferred or abetment to such contravention or obstruction, under this Act or any Rule or Order made thereunder shall constitute an offence and any person committing offence shall be punishable with imprisonment for a period which may extend to two years or fine which may extend to Ten Thousand Rupees, or with both.(2)Proceeding for punishment under sub-section (1) shall neither be initiated nor any Court shall take cognizance of such offence except on a report in writing of the facts constituting such an offence made by the Competent Authority with the previous sanction of the State Government.(3)No Court inferior to that of a Judicial Magistrate of the first class shall try any offence defined under sub-section (1)"]
