(1)Levy of assessment on lands which are the property of Government unauthorisedly occupied. - Any person unauthorisedly occupying a land which is the property of Government other than a poramboke and liable to pay a fine under section 7 shall, in addition, be liable to pay by way of assessment for the whole period of his occupation such amount as may be fixed by the Collector in accordance with the rate that may be prescribed by the Government from time to time in this behalf.(2)Levy of prohibitory assessment on poramboke unauthorisedly occupied. - Any person unauthorisedly occupying a poramboke and liable to pay a fine under section 7 shall, in addition, be liable to pay such prohibitory assessment for the whole period of occupation as may be imposed by the collector Payment of assessment under sub-section (1) or prohibitory assessment under this sub-section shall not confer any right of occupancy.[* * * * ] [Ommited by Act 11 of 1971.][Explanation. - For the purpose of this section, occupation for any period during a financial year shall be deemed to be occupation for the whole of the financial year.] [Inserted by Act 11 of 1971.]
