Section 3(3) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(3)Any landlord who contravenes the provisions of Sub-section (1) and any agent of the landlord who abets such contravention shall be punishable with fine which may extend to one thousand rupees :Provided that no landlord shall be liable to the penalty provided in this sub-section for any contravention that took place prior to the date of the passing of this Act.
