(6)Notwithstanding anything contained in sub-section.(2), (a)whoever occupies any land without lawful authority or, having occupied such land before coming into force of the Rajasthan Land Revenue (Amendment) Act, 1992, fails to remove such occupation within fifteen days from the date of a notice in writing calling upon him to do so by the Tehsildar shall, on conviction, be punished with simple imprisonment which shall not be less than one month but which may extend to three years and with fine which may extend to twenty thousand rupees; and(b)whoever, being an employer of the State Government specifically entrusted by an order of the Collector in writing with the duty to stop or prevent an offence punishable under this sub-section wilfully or knowingly neglects or deliberately omits to stop or prevent such offence, shall, on conviction, be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to one thousand rupees or with both:Provided that, in the case of an offence under clause (a), the Court may for any adequate or special reason to be mentioned in the judgment impose a sentence of imprisonment for a term of less than one month :Provided also that no investigation of an offence under clause (a) of this sub-sectiOn shall be made by an officer below the rank of a Deputy Superintendent o Police :Provided further that no court shall take cognizance of an offence under Clause (b) except with the previous sanction of the Collector.Explanation.For the purpose of this subsection "Land" means. -(i)a pasture land as defined in the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955); and(ii)fond as defined in sub-clauses (iii) and (iv) of clause (a) of section 103 including land appurtenant to a public well, Nadi, Johad and Talab
