Section 30 in Administration of Evacuee Property Act, 1950
30. Penalty for wrongfully paying or receiving rents, etc.
- Any person who pays to or receives from any other person any sum of money in respect of any property which he knows or has reason to believe to be evacuee property shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both :Provided that nothing contained in this section shall apply to render punishable any payment made to or received by the Custodian.
