Section 11 in West Bengal Estates Acquisition Act, 1953
11. Penalty for non-compliance of Collector's order.
(1) If any person on whom an order has been served under sub-section (2) of section 10, wilfully fails or neglects to comply with all or any of the directions given in such order within the time specified therein or within such further time as the Collector may allow or withholds any documents, registers, records or collection papers, or wilfully furnishes any incorrect statement, it shall be lawful for the Collector, after giving such person an opportunity of being heard. to impose a fine upon such person. Such fine may extend(a)in the case of a proprietor,to five times the annual revenue and cess payable by him or to one thousand rupees, whichever is greater;(b)in the case of an intermediary who is not a proprietor,to five times the annual rent payable by him or to one thousand rupees, whichever is greater;(c)in other cases,to one thousand rupees.(2)An appeal against any order of the Collector under sub-section (1), if preferred within sixty days of such order, shall lie to a Special Judge appointed for the purpose of this section and such Special Judge shall dispose of the appeal according to the prescribed procedure.(3)The fine imposed under sub-section (1) or as confirmed or varied on any appeal therefrom shall be paid within sixty days of the order imposing the fine, or the order on appeal, as the case may be, and in default of such payment shall be recoverable as a public demand.
