Section 6 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
6. Penalty.
(1)If any agricultural land has been put to non-agricultural purpose without [Payment of Conversation Tax] [Substituted 'obtaining permission' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.] as required under Section 3, the land shall be deemed to have been converted into non-agricultural purpose.(2)Upon such deemed conversion, the competent authority shall impose a fine of 50% over and above the conversion fee for the said land specified under Section 4 in such manner as may be prescribed.(3)The owner or occupier of the land shall pay the fine so imposed under Sub-Section (2) in such manner as may be prescribed.(4)Any fee or penalty which remains unpaid after the date specified under sub-section (2) for payment, shall be recoverable as per the provisions of the Andhra Pradesh Revenue Recovery Act, 1864.
