Section 67(1) in Jodhpur Development Authority Act, 2009
(1)Whoever makes any encroachment in any land or space not being private property, whether such land or space belongs to or vests in the Authority or not, except steps over drain in any public street shall on conviction be punished with simple imprisonment which shall not be less than [one year] [Substituted 'one month' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.] but which may extend to two year and with fine which may extend to [one Lakh rupees] [Substituted 'twenty thousand rupees' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.]:Provided that the court may for any adequate or special reason to be mentioned in the judgment impose a sentence of imprisonment for a term of less than one month.
