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State of Gujarat - Section

Section 117 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

117. Offences and penalties.

(1)Whoever contravenes any provision of any of the sections, sub-section or clauses mentioned in the first column of the following Table shall, on conviction, for each such offence, be punishable with fine which may extend to the amount mentioned in that behalf in third column of the said Table.Explanation.-The entries in the second column of the said Table headed "Subject" are not intended as the definitions of offences described in the sections, sub-sections and clauses mentioned in the first column, or even as abstracts of those sections, subsections and clauses, but are inserted merely as references to the subjects of the sections, sub-sections and clauses, the numbers of which are given in the first column.
Section, sub-section or clause Subject Fine which may be imposed
1 2 3
    Rs.
Section 13 .. Recovery of rent by way of crop-share or inexcess of commuted cash-rent 1,000
Section 14 .. Receipt of rent in form of labour orservice, 1,000
Section 16 .. Levy of cess, rate, vero, huk, tax orservice which has been abolished. 1,000
Section 32 .. Failure to give written receipt for theamount of rent received. 100
Section 36 .. Taking possession of land or dwelling housecontrary to Section 36. 1,000
Section 93 .. Failure on the part of the neighbouringholder to comply with the order made under Section 93. 100
(2)An offence for the contravention of the provisions of Sections [14, 16, or 36] [These figures and word were substituted for the figures and word '14 or 16' by Bombay 4 of 1960, Section 14.] shall be cognizable.