Section 8 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
8. Penalty for non-submission of return in compliance with special notice.
- [(1) Whenever it comes to the notice of the Collector that a land holder holds land in excess of, the ceiling area or has not submitted the return, within the period specified in the notice, or the extended period, under Section 6 or has submitted a return containing incorrect particulars, the Collector shall cause a notice to be served on the land holder or his guardian, if he is a minor or person of unsound mind, directing him to submit the return with the necessary or correct particulars within thirty days of the service of such notice.] [Substituted by Act 1 of 1973.](2)(i)If any person fails, without sufficient cause to submit the return in compliance with the notice served under sub-section (1), within the period specified in this notice or within such extended period as may be allowed by the Collector in this behalf, the Collector may after giving the person concerned a reasonable opportunity of being heard and adducing evidence, if any, and after considering the same impose fine which may extend to fifty rupees for every day after the expiry of the said period or the extended period until the return is submitted.(ii)If the said person does not submit the return after one month from the first date of imposition of fine, he shall on conviction by a magistrate of the first class be liable to be punished with simple imprisonment which may extend to six months or with a fine which may extend to two thousand rupees, or with both;Provided that no court shall take cognizance of any offence under this section without the previous sanction in writing of the District Magistrate.(3)[* * * * *] [Omitted by Act 22 of 1976.]
