Section 20A in The Punjab Village Common Lands (Regulation) Rules, 1964
20A. [ Damages. [Added by Punjab 3rd Amendment Rules, 1976, L.S. Part III, dated 19.11.1976.]
(1)If any person who is a lessee of any land vested or deemed to have been vested in a panchayat does not deliver to the panchayat vacant possession of the land, immediately after the expiry of the period of lease he shall for the period he fails to do so, be liable to pay damages to the panchayat equivalent to twenty times, the amount which would have been payable to the panchayat had the lease of such land continued during that period.(2)The provisions contained in sub-rule (1) shall be deemed to be one of the terms of each lease of land granted by the panchayat after the commencement of the Punjab Village Common Regulation (3rd Amendment) Rules, 1978].
