Section 4(1) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(1)Whoever makes any encroachment on any land, not being private property, except steps over drain in any public street, shall, on conviction by a Court having jurisdiction, be punished with-simple imprisonment which shall not be less than one month but which may extend to one year and with fine which may extend to twenty thousand rupees:Provided that the court may, for any adequate or special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than one month.
