Section 10(2) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(2)If the owner or the transferee fails to establish an approved non-agricultural activity within the period as mentioned in subsection (1) of this section, the Deputy Commissioner, on the expiry of the said period including the extended period, if any, shall impose a penalty upon the owner or the transferee at a rate equal to ten times the Reclassification Premium that was paid on the land by the owner or transferee before issuing reclassification or reclassification-cum-transfer, as the case may be, in accordance with section 6 and shall deny further transfer of the said land for a five years starting from the date of expiry of the approved 3 or 5 years period accorded under sub-section (1) of this section:Provided that the Government in the Revenue Department may, for reasons beyond the control of the owner or the transferee, relax the aforesaid ban on further transfer from five years to two years in appropriate cases.
