Section 8 in The Orissa Prevention of Land Encroachment Act, 1972
8. Stay of construction.
- [The Tahasildar] [Substituted by Act 4 of 1975.] may, if he has reasons to believe that any person unauthorisedly occupying any land is constructing or is about to construct any building or other structure thereon, by order, prohibit such person from proceeding with the construction or as the case may be, from constructing such building or structure [* * *] [Words 'during the pendency of any proceeding under this Act' deleted by Act 13 of 1982.] and if such person fails to comply with the said order, [the Tahasildar] [Substituted by Act 4 of 1975.] may impose a fine which may extend to fifty rupees and a daily fine of rupees ten for every day during which such non-compliance continues [and may also 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 Schedule I for imprisonment in the civil jail of the district for a period not exceeding thirty days as may be necessary to prevent the person from proceeding with the construction] [Added by Act 4 of 1975.].
