21. Penalty for using land for other purpose without permission.
(1)In case of unauthorised diversion of land for other purposed the following measures shall be taken against the defaulter:(a)Imposition of a fine of Rupees one thousand per square metre per annum or part thereof on responsible person or defaulter as penalty. Date of payment of such penalty should be made on the date fixed by the Settlement Officer or Assistant Settlement Officer or Officers authorised by the Government.(b)If a fine imposed by the Settlement Officer or authorised competent authority is not paid on the fixed date, a person responsible for such contravention shall have to pay Rupees one hundred for each day during such contravention continues.(2)Any diversion of use of land other than the original purpose for which land is allotted without prior permission of the Government, Land Pass or Land Settlement Certificate shall be cancelled after giving reasonable opportunity of being heard. The defaulter shall be evicted and demolition of any construction of building, etc. will be carried out.
