Section 7 in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
7. Punishment for disobedience of eviction order.
- Any person continuing in occupation beyond the period specified in the order of eviction issued under sub¬section (1) of section 6, shall be punishable with imprisonment of either description which may extend to one year or with fine which may extend to five thousand rupees or with both.
