(14)Whoever being an employee of the Committee permits any body to encroach upon or abets to encroach upon any property specified in sub-section (1), shall on conviction be punished with simple imprisonment for a term which may extend to one month or fine which may extend to one thousand rupees or with both:Provided that no court shall take cognizance against such employee for the offence punishable under this sub-section except with the provious sanction of the Committee.
