Section 6(3B) in Kerala Land Conservancy Act, 1957
(3B)Whoever abets the commission of an offence punishable under sub-section (3A) shall be liable to pay such fine-(a)not exceeding one hundred rupees where the offence abetted is first offence; and(b)not exceeding two hundred rupees where the offence abetted is a second or subsequent offence.]
