Section 18 in Andhra Pradesh Revenue Recovery Act, 1864
18. Penalty for forcibly or clandestinely taking away distrained property:
- Where it may be proved to the satisfaction of any Civil Court of competent jurisdiction that any person has forcibly or clandestinely taken away property once distrained, the Court may summarily cause such property to be restored to the distrainer. The offender will further be liable to the penalties prescribed by the Indian Penal Code, 1860 (Central Act 45 of 1860).
