Section 21(1) in Mizoram (Land Revenue) Rules, 2013
(1)In case of unauthorised diversion of land for other purposed the following measures shall be taken against the defaulter:(a)Imposition of a fine of Rupees one thousand per square metre per annum or part thereof on responsible person or defaulter as penalty. Date of payment of such penalty should be made on the date fixed by the Settlement Officer or Assistant Settlement Officer or Officers authorised by the Government.(b)If a fine imposed by the Settlement Officer or authorised competent authority is not paid on the fixed date, a person responsible for such contravention shall have to pay Rupees one hundred for each day during such contravention continues.
