Section 17(4) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(4)If any land has been diverted without permission by the holder or by any other person with or without the consequent of the holder, the competent authority, on receiving information thereof, may impose on the person responsible of the diversion, a penalty not exceeding Five hundred rupees, and may proceed in accordance with the provisions of sub-section (1) as if an application for permission to divert had been made.
