Section 10(6) in West Bengal Estates Acquisition Act, 1953
(6)[ If after any estate or any interest therein of an intermediary has vested in the State under section 5, the intermediary or any other person possesses any land which was in the Khas possession of the intermediary before the date of vesting but which the intermediary has not retained or cannot retain under section 6, then, whether possession of such land has been taken by the Collector in pursuance of sub-section (2) or not, the intermediary or such other person shall be liable for the period for which he is in possession of such land to pay(a)where such possession is authorised by the licence of the Collector, such licence fee as may have been agreed upon between him and the Collector or, in the absence of any agreement, as shall be calculated at the rate of Rs. 10 per acre per annum, or(b)[ where such possession is not authorised by the Collector, such damages for use and occupation of such land as may be determined by the Collector, after giving the intermediary or such other person an opportunity of being heard, at a rate not exceeding(i)in the case of agricultural land, twenty-five per centum of the money value of the gross annual produce of such land;(ii)in other cases, ten per centum of the market value of the land per annum.][Sub-sections (6) and (7) Inserted by Section 2 of the West Bengal Estates Acquisition (Amendment) Act, 1966 (West Bengal Act No. 14 of 1966) (with retrospective effect).]
