Section 36 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
36. Penalty.
- If any person wilfully contravenes any provision of this Act, or of any rule made thereunder or fails to comply with any lawful order made thereunder, or contravenes any such order or offers resistance or obstruction to the taking of possession of any land [or evicts or threatens to evict any person who has been allotted any land] [Inserted by Act 55 of 1982.] in accordance with any lawful order made under this Act, or furnishes information which he knows or has reason to believe to be false or does not believe to be true, such person shall be punished with imprisonment of either description which may extend to one year or with fine which may extend to two thousand rupees or with both :Provided that no court shall take cognizance of any offence under this Section except with the previous sanction of the Collector of the district.[x x x] ['Second Proviso' omitted by Act 55 of 1982.]
