(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.]
