Section 6 in Kerala Prevention of Eviction Act, 1966
6. Prevention of eviction of cultivating tenants, etc., who are not members of any Scheduled Caste or Scheduled Tribe.
(1)Notwithstanding anything to the contrary contained in any contract, custom or usage, no person shall evict or attempt to evict a cultivating tenant or a holder of a kudiyiruppu or a kudikidappukaran, who is not a member of any Scheduled Caste or Scheduled Tribe, from his holding, kudiyiruppu or kudikidappu except in accordance with the law in force for the time being.(2)Any person who evicts or attempts to evict a cultivating tenant, or a holder of a kudiyiruppu or a kudikidappukaran from his holding, kudiyiruppu or kudikidappu in contravention of the provisions of this section shall be punishable with imprisonment which may extend to one year, or with fine which may extend to two thousand rupees, or with both.
