Section 52 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
52. Penalty for exaction by landlord, etc., from tenant of anything in excess of the rent payable.
(1)If a landlord or his agent exacts or levies from a raiyat, village headman, or mulraiyat under such landlord, or if a village headman or mulraiyat exacts or levies from a raiyat under such village headman or mulraiyat, any toll, abwab, salami, Kayali, or forced labour or, except as provided in this Act or any special enactment for the time being in force, any sum of money or anything in excess of the rent or local cess lawfully payable by such raiyat, village headman or mulraiyat and the interest payable on an arrear of such rent or cess, such landlord or his agent, or village headman, or mulraiyat , as the case may be, shall be punishable with simple imprisonment for a a term which may extend to six months ,or with fine, which may extend to five hundred rupees, or with both.(2)An offence under sub-section (1) shall be bail able , and shall be compoundable with the leave of the Court.
