(1)Whoever occupies a land which is the property of Government, whether a poramboke or not,contrary to section 5 shall be liable to pay-(a)such fine not exceeding two hundred rupees; and(b)in the case of a continuing contravention such additional fine not exceeding two hundred rupees for every day during which such contravention continues after fine has been imposed for the first such contravention as may be imposed by the Collector:Provided that a person unauthorisedly occupying a land which is available for assignment under the Kerala Government Land Assignment Act, 1960, shall not be liable to pay any fine under sub-section (1) if-(i)he is eligible under the rules made under that Act for assignment of such land without auction; and(ii)he applies under those rules for the assignment of such land in his favour, either on registry or on lease.
