(1)Whoever contravenes any lawful order passed under this Act or if obstructs any person from lawfully taking possession of any land under this Act or makes declaration or furnishes any information, which may be or is required to be made or furnished under this Act and which he knows to be false or has reason to believe to be false, shall on conviction be punishable with imprisonment of either description which may extend to six months or with fine, which may extend to five hundred rupees or with both.(2)[ Whoever fails to submit a return as required under Section 40-B shall, on conviction be punishable with imprisonment of either description which may extend to six months or with fine which may extend one thousand rupees or with both.] [Inserted vide Orissa Act No. 29 of 1976.](3)[ Whoever after having been evicted under Section 23 or under Section 23-A from any holding of a raiyat belonging to a Scheduled Tribe or a Scheduled Caste, re-occupies the same without a valid transfer made in his favour, shall, on conviction, be punishable with rigorous imprisonment or with fine which may extend to two thousand rupees, or with both.] [Inserted vide Orissa Act No. 44 of 1976.]
