Section 24 in The Rajasthan Colonisation Act, 1954
24. Additional powers of Collector in regard to offences.
- When the Collector is satisfied that an act punishable under section 23 has been committed, he may in lieu of proceedings against the offender under that section or after conviction of the offender under that section-(i)in the case of an offence under section 23 (a), confiscate the crops glowing on any land cultivated in contravention of this Act, or if the crops have been cut recover such sum as he may assess as the value thereof from the offender;(ii)in the case of an offence under section 23 (c) recover such sum as he may assess as the value of the tree or trees destroyed;(iii)in the case of an offence under section 23 (b), (d) or (e), cause the building or other encroachment to be demolished or removed or the excavation or channel to be filled up, and levy the cost of so doing from the person responsible for such act.
