212. Penalties for illegal interference with produce, etc.
(1)If any person -(a)under colour of this Act dishonestly distrains, sells or causes to be sold, any property, or(b)resists a distraint duly made under this Act, or forcibly or clandestinely removes any produce duly distrained under this Act or makes a fraudulent conveyance of property to prevent distress for arrears; or(c)except with the authority or consent of the ryot unlawfully prevents or attempts to prevent the reaping, gathering, storing, removing or otherwise dealing with any produce of a holding; or(d)having been ejected under [section 163-A] [Substituted for the expression 'section 163' by section 124( i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] from ryoti land in any estate occupies the same or any portion of the same land without the landholder's consent;[or] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](e)[ wilfully and without lawful excuse obstructs any entry or measurement under section 17-A, [Clause (e) was inserted by section 124(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]he shall be liable to conviction before a magistrate not below the rank of a magistrate of the second class to fine which may extend to five hundred rupees.](2)Any person who abets the doing of any act mentioned in sub-section (1) shall be deemed to have abetted an offence within the meaning of the Indian Penal Code (Central Act XLV of 1860).(3)Persons entering the apartments of women or forcing open the outer doors of dwelling-houses contrary to the provisions of this Act shall be deemed to have committed house trespass within the meaning of the Indian Penal Code (Central Act XLV of 1860).General Right of Suit
