Section 115G in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115G.
(1)If the person wrongfully occupying the land has done cultivation therein, he may be allowed to retain possession thereof until he has harvested the crop subject to the payment by him of 100 times the amount of rent computed at the sanctioned hereditary rates applicable which shall be credited to the Consolidated Gaon Fund or the Fund of the local authority other than the Gaon Sabha as the case may be. If the person concerned does not make the payment of the aforesaid amount within the period specified in the notice in Z. A. Form 49-A, possession of the land shall be delivered to the Land Management Committee or the local authority, as the case may be together with the crop :Provided that where such person wrongfully occupies the same land or any other land within the jurisdiction of the Gaon Sabha or the local authority, as the case may be, a subsequent time, he shall be ejected therefrom without being permitted to gather his produce and possession of the land together with the crop thereon shall be delivered to the Land Management Committee or the local authority, as the case may be.(2)Nothing in sub-rule (1) shall debar the Land Management Committee or the local authority, as the case may be, from prosecuting the person who encroaches upon the same land a second time in spite of having been ejected under the Act or rules under Section 447, of the Indian Penal Code.
