Section 18A in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
18A. [ Penalty. - [Section 18A inserted by W.B. Act 21 of 1993 (w.e.f. 15.3.1984).]
(1)Any contravention by any person occupying land directly under the State, being the landlord within the meaning of sub-section (1) of section 6, of any provision of this Act shall be an offence punishable with imprisonment for a term which may extend to five years and also with fine which may extend to ten thousand rupees.](2)No Court shall take cognizance of any offence punishable under subsection (1) except on a complaint made in writing by the Controller or by an officer authorised by him in this behalf.
