(1)In case of any unauthorised occupation of any public or Government land by any person as indicated in Section 29 of the Act, and the person who has not complied with the direction of the Government for vacating the land so occupied, the following measures shall be taken:-(a)For wilful encroachment or physical occupation of Government land without authority, Revenue Officer may first issue stay order and if the stay order is not complied with by any person for a period not exceeding 2 months, a penalty shall be imposed after the expiry of 2 months on the encroachers at the rate of rupees one thousand per square metre per month.(b)Service of notice or order issued by Revenue Officers shall be made by delivering or tendering a copy of the notice or order as the case may be to the person or his agent by sending it through a messenger or by a speed post to the person at his last known address and the acknowledgement receipt should be obtained in token of acknowledge of the service of notice or orders.(c)If a notice or order cannot be served it shall be published at least in 1 (one) local newspaper which is widely circulated.(d)Crops or other agricultural or forest produce, building or any other construction on such land shall be liable to be removed for which no compensation shall be paid.(e)In case the encroacher refuses to comply with the orders of eviction, coercive measures shall be applied which may also include disconnection of power supply or water supply to the land so encroached.(f)District Collector or Deputy Commissioner shall provide necessary protection during forcible eviction of the encroacher.(2)The process of eviction shall be completed within six months from the date of issue of show cause notice.(3)The Revenue Officers shall record the summary of evidence tendered before him, if any. The summary of such evidence and any relevant documents filed before him shall form part the records of the proceedings
