Section 6 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
6. Penalty for contravention of sub-section (1) of section 5.
(1)Any occupant who contravenes the provisions of sub-section (1) of section 5, shall, on conviction, be punishable with fine which may extend to-(i)in the case of contravention for the first time, an amount equal to six times the assessment ;(ii)in the case of contravention for the second time, an amount equal to twelve times the assessment ;(iii)in the case of contravention for more than two times, an amount equal to twenty times the assessment.(2)[* * * * *] [This sub-section was omitted by Saurashtra Act No. XXIX of 1954, S.3.]Explanation. - For the purposes of this section, "assessment" shall mean the assessment leviable at full, and not reduced, rate on the occupancy in respect of which the provisions of subsection (1) of section 5 are contravened.
