Section 23 in The Rajasthan Colonisation Act, 1954
23. Penalties.
- If any person without permission of an officer of the grade to be specified by the State Government:-(a)clears or breaks up for cultivation or cultivates any land which is not included in any tenancy or allotted residential enclosure or which has been set apart for the common purposes of a town or village community or section of the same or for a road, canal or water course; or(b)erects [any building or any other structure for any purpose whatsoever] [Inserted by Rajasthan Act No. 38 of 1958.] on any such land; or(c)fells or otherwise destroys standing trees on such land; or(d)otherwise encroaches on any such land; or(e)makes an excavation or constructs a water channel on any such land,he shall, on complaint made by order of or under authority from the Collector, be punished on conviction by a Magistrate with a fine not exceeding Rs. 500/-.Explanation. - The felling of trees planted by a tenant on any village road or water course traversing his holding is not an offence under this section.
