Section 4(2A) in West Bengal Land Reforms Act, 1955
(2A)No raiyat shall(a)quarry sand, or permit any person to quarry sand, from his [plot of land] [Substituted for "the word holding" by the West Bengal Land Reforms (Amendment) Act, 2003 (18 of 2003) (w.e.f. 19.10.2003).], or(b)dig or use, or permit any person to dig or use, earth or clay of his [plot of land] [Substituted for "the word holding" by the West Bengal Land Reforms (Amendment) Act, 2003 (18 of 2003) (w.e.f. 19.10.2003).] for the manufacture of bricks or tiles, for any purpose, other than his own use, except with previous permission, in writing of the State Government and in accordance with such terms and conditions and on payment of such fees as may be prescribed.
