(1)Any person un-authorisedly occupying land for which he is liable to pay assessment under section 3 may be summarily evicted by the Collector and any crop or other product raised on the land and any encroachments such as a building, other construction or a thing deposited thereon shall be liable to forfeiture:Provided that in the case of said encroachments the Collection shall give reasonable notice to remove the same.(2)If such person fails to remove the encroachments within the time specified in the notice the Collector may in his discretion in addition to the order of forfeiture impose a fine which may extend to fifty rupees.(3)Forfeitures under this section shall be adjudged by the Collector and any property so forfeited shall be disposed of as the Collector may direct.(4)Mode of eviction. - An eviction under this section shall be made in the following manner, namely:-By serving a notice in the manner provided in section 7 on the person reported to be in occupation or his agent requiring him within such time as the Collector may deem reasonable after receipt of the said notice, to vacate the land and if such notice is not obeyed, by removing or deputing a subordinate officer to remove any person who may refuse to vacate the same. If the officer removing any such person shall be resisted or obstructed by any person, the Collector shall hold a summary inquiry into the facts of the case and if satisfied that the resistance or obstruction was without any just cause and that such resistance or obstruction still continues, may issue a warrant for the arrest of the said person and on his appearance may send him with a warrant in the form appended to the Schedule for imprisonment in the civil jail of the district for a period not exceeding thirty days as may be necessary to prevent the continuance of such resistance or obstruction.
