Section 6A in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
6A. [ Penalty. [Section 6A and 6B is inserted as per Amendment Regulation 1 of 1978.]
(1)Any person who, on or after the commencement of the Andhra Pradesh Scheduled Areas Land Transfer (Amendment) Regulation, 1978.(a)acquires any immovable property in convention of the provisions of this Regulation ; or(b)continues in possession of such property after a decree,for ejectment is passed;shall on conviction be punished with regroups imprisonment for a term which may.extend to one year or with fine which may extend to two thousand rupees or with both.(2)When a Court imposes a sentence of fine or a sentence of which fine forms a part, the Court may, when passing a judgment, order any part of the fine recovered to be paid to the member of a Scheduled Tribe who Is. a transferer, as compensation.
