Section 27 in The West Bengal Comprehensive Area Development Act, 1974
27. Penalty. -
(1)If any cultivator defaults in following any of the directions referred to in sub-section (1) of section 18 or in submitting any of the returns referred to in sub-section (2) of that section or in depositing the required quantity of agricultural production referred to in clause (1) of section 22, the Project Director shall bring to the notice of the cultivator the nature of default made by him and shall also direct him to fulfil his obligations within such period as may be prescribed.(2)If the cultivator does not comply with the directions issued by the Project Director under sub-section (1), a Board consisting of such number of persons not exceeding five to be appointed by the State Government in this behalf, upon complaint made to it by the Project Director, may, in such manner as may be prescribed and after giving the cultivator an opportunity to show cause against the action proposed to be taken, impose upon him a fine not exceeding five hundred rupees, and where the breach is a continuing one a further fine not exceeding twenty-five rupees for each day during which the breach continues and such fine if not duly paid shall be recoverable as a public demand under the Bengal Public Demands Recovery Act, 1913.(3)Any person aggrieved by an order passed by the Board under sub-section (2) may appeal to the Collector of the district within such time and in such manner as may be prescribed and the order passed by the Collector upon such appeal shall be final.
