Section 33 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
33. Penalties.
- If any person, without permission of a Revenue Officer of a grade to be specified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government -(a)clears or breaks up for cultivation, or cultivates any land which is owned by, or is in the possession of the [Government] [ Substituted for the words 'Crown' by the Adaptation of Laws Order, 1950.] and is not included in any tenancy or allotted residential enclosure or which has been set apart from the common purposes of a town or village community or section of the same or for a road, canal or water course; or(b)erects any building on any such land; or(c)fells or otherwise destroys standing trees on such land; or(d)otherwise encroaches on any such land; or(e)makes an excavation or constructs a water channel on any such land;he shall, on complaint made by order of or under authority from the Collector, be punished on conviction [-] [The words 'by any Magistrate' omitted by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] with a fine not exceeding Rs. 200.Explanation.- The felling of trees planted by an owner or tenant on any village road or water course traversing his holding is not an offence under this section.
