Section 75A in The Himachal Pradesh Land Revenue Act, 1953
75A. [ Arrest and detention of defaulters. [Added by section 21 of the Act ibid.]
(1)At any time after an arrear of land-revenue has accrued a Revenue Officer may issue a warrant directing an officer named therein to arrest the defaulter and bring him before the Revenue Officer.(2)When the defaulter is brought before the Revenue Officer, the Revenue Officer may cause him to be taken before the Collector, or may keep him under personal restraint or in the revenue lock up for a period not exceeding ten days and then, if the arrear is still unpaid, cause him to be taken before the Collector.(3)When the defaulter is brought before the Collector, the Collector may issue an order to the office-in-charge of the civil jail of the district, directing him to confine the defaulter in the jail for such period, not exceeding one month from the date of the order, as the Collector thinks fit.(4)The process of arrest and detention shall not be executed against a defaulter who is a female, a minor, a lunatic or an idiot],
