Section 8 in The Punjab Village Common Lands (Regulation) Amendment Act, 1976
8. Insertion of new sections 13-A and 13-B in Punjab Act 18 of 1961.
- After Section 13 of the principal Act as substituted by this Act, the following sections shall be inserted, namely :-"13-A. Penalties and procedure. - (1) No person shall, unless entitled or authorised so to do by law, or by an instrument or an order executed or issued by a competent authority under law, enter into the possession of any land vested or deemed to have been vested in a Panchayat under this Act, or having lawfully entered into possession of such land, unlawfully remain in possession thereof on or after the expiry of the term of such lawful possession, if any.(2)Any person who contravenes the provisons of sub-section (1) shall notwithstanding anything contained in any other law, be punishable with imprisonemnt for a term which may extend to two years or with fine which may extend to one thousand rupees, or with both.(3)Any person who abets an offence punishalble under this Act shall be punishable with the punishment provided for the offence.(4)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence under this Act shall be cogfnizable.
