Section 17(5) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(5)If any land has been diverted in contravention of an order passed or of a condition imposed under any of the foregoing sub-sections, the competent authority may serve a notice on the person responsible for such contravention, directing him, within a reasonable period to be stated in the notice, to use the land for its original purpose or to observe the condition; or to take such other steps as may be required in order that the land may be used for its original purpose, or that the condition may be satisfied, and the competent authority may also impose on such person a penalty not exceeding Five hundred rupees for such contravention and a further penalty not exceeding ten rupees for each day during which such contravention continues.Explanation. - "Diversion" in this section means using land for the purpose of agriculture where it is assessed with reference to any other purpose shall not be deemed to be diversion.
