Section 7 in The West Bengal Alienation Of Land (Regulation) Act, 1960.
7. Delivery of possession of land to State Government and penalty. -
(1)On the issue by the Collector of an order under clause (a) of sub-section (2) of section 6 directing the delivery of possession of any land or part of land to the State Government, any person in whose possession or control such land or part may be shall forthwith deliver possession thereof to the State Government.(2)If any person refuses or fails to comply with the provisions of subsection (1), the Collector shall,-(a)if he is a Magistrate, enforce the delivery to the State Government of possession of the land or part of land in respect of which such refusal has been made or failure has been committed, or(b)if he is not a Magistrate, apply to a Magistrate or, within the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866, to the Commissioner of Police, and such Magistrate or Commissioner, as the case may be, shall enforce the delivery to the State Government of possession of such land or part of land.(3)Whoever refuses or wilfully obstructs the delivery to the State Government of possession of any land or part of land, delivery of possession whereof to the State Government has been directed by the Collector by an order under clause (a) of sub-section (2) of section 6, shall, on conviction before a Magistrate, be punishable, without prejudice to any other penalty to which he may be liable under any other law for the time being in force, with fine which may extend to two thousand rupees.
