Section 11 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
11. Offences and penalty.
(1)If any person who has been evicted from any public premises under this Act again occupies the premises without authority for such occupation, he shall be punishable with imprisonment for a term which may extend to one thousand rupees, or with both.(2)Any Magistrate convicting a person under Sub-section(a) may make an order for evicting that person summarily and such person shall be liable to such eviction without prejudice to any other action that may be taken against him under this Act.
