7. [ Punishment for unauthorisedly occupying land which is the property of Government. [Substituted by Act 11 of 1971.]
(1)Whoever occupies a land which is the property of Government, whether a poramboke or not,contrary to section 5 shall be liable to pay-(a)such fine not exceeding two hundred rupees; and(b)in the case of a continuing contravention such additional fine not exceeding two hundred rupees for every day during which such contravention continues after fine has been imposed for the first such contravention as may be imposed by the Collector:Provided that a person unauthorisedly occupying a land which is available for assignment under the Kerala Government Land Assignment Act, 1960, shall not be liable to pay any fine under sub-section (1) if-(i)he is eligible under the rules made under that Act for assignment of such land without auction; and(ii)he applies under those rules for the assignment of such land in his favour, either on registry or on lease.(2)Without prejudice to any liability under sub-section (1), any person who erects or causes to erect any wall, fence or building or puts up on causes to put up any over-hanging structure or projection (whether on a temporary or permanent basis) in contravention of sub-section (2) of section 5 shall be liable, on conviction by a magistrate to be punished with fine which may extend to two hundred rupees and, in the case of a continuing contravention, with an additional fine which may extend to two hundred rupees for every day during which such contravention continues after conviction for the first such contravention.Explanation. - A tenant unauthorisedly holding over after the expiry of his term of lease is liable to a fine under this Section.]
