- If any person fails to comply with any lawful order made by a Revenue Officer under Section 14A or Section 22A or contravenes any such order, or offers resistance or obstruction to the taking of possession of any land in accordance with any lawful order made under these sections, he shall be punished with imprisonment of either description which may extend to one year or with fine which may extend to two thousand rupees or with both:Provided that no court shall take cognizance of any offence under this section except with the previous sanction of the Collector of the district in writing.]
