(7)[ When any land assessed or held for the purpose of agriculture is permitted under sub-section (2) [or is diverted under the [provisos] [Substituted by Act 42 of 1981 w.e.f. 2.10.1980.] to the said sub-section] or is deemed to have been permitted under sub-section (5) or sub-section (6a), to be used for any purpose unconnected with agriculture, the Deputy Commissioner may, subject to such rules as may be made by the State Government in this behalf, require the payment of a fine. No assessment shall be leviable on such land thereafter except under sub-section (2) of section 83.Explanation. - For the purpose of this section, "occupant" includes a mulgeni tenant or a permanent tenant.]
