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State of Karnataka - Section

Section 125 in Karnataka Land Reforms Act, 1961

125. Offences and penalties.—

(1)Whoever contravenes any provision of any of the sections, mentioned in the first column of the following table shall, on conviction, by a magistrate, for each such offence be punished with fine which may extend to the amount mentioned in that behalf in the second column of the said table.
Section Fine which may be imposed
1 2 (Rs.)
Section 12 1, 000
Section 33 500
Section 41 1, 000
Section 129 250
(1A)If any person who is under an obligation to furnish a declaration under sub-section (4) of section 66 refuses or fails to furnish a declaration within the period specified therefor under the said sub-section or furnishes a declaration which he knows or has reason to believe to be false or incomplete, he shall on conviction by a Magistrate be punished with imprisonment which shall be not less than six months but which may extend to one year or with fine which shall be five thousand rupees.
(2)Save as otherwise provided in sub-section (1A), if any person, who is under an obligation to furnish a declaration under Chapter IV or Chapter V, refuses or fails to furnish the declaration within the period specified therefore by or under this Act or furnishes any declaration which he knows, or has reason to believe, to be false, or incomplete, he shall, on conviction by a magistrate, be punished with fine which may extend to five hundred rupees and with an additional fine which may extend to ten rupees for every day after the first conviction, during which the offence continues.Explanation.—If a false, incorrect or incomplete declaration has been furnished, the offence shall be deemed to continue until a true, correct and complete declaration has been furnished.
(2A)If any person who is under an obligation to furnish any return, statement or information under this Act or any rule made thereunder, furnishes any return, statement or information which he knows or has reason to believe to be false, he shall, on conviction by a magistrate, be punished with fine which may extend to one thousand rupees.
(2B)If any person makes any declaration before the registering authority under sub-section (1) of section 81A, which he knows or has reason to believe to be false, he shall, on conviction by a magistrate, be punished with fine which may extend to one thousand rupees.
(2C)If any person contravenes any provision of this Act which is not punishable under any of the preceding sub-sections or wilfully contravenes any lawful order passed under this Act, he shall, on conviction by a magistrate, be punished with fine which may extend to five hundred rupees.
(2D)If any person, after the date of vesting in the Government of any land under any provision of this Act and before the disposal of such land under this Act, cuts or causes to be cut, trees on the land, or removes or causes to be removed any building, machinery, plant or apparatus constructed, erected or fixed on the land and used for agricultural purposes, or does or causes to be done any act likely to diminish the utility of the land, he shall, on conviction by a magistrate, be punished with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.
(3)An offence for the contravention of the provisions of section 12, subsection (2) of section 33 or section 41 1or an offence punishable under subsection (2D) shall be cognizable.