Section 17 in Rajasthan Land Pooling Schemes Act, 2016
17. Penalty for unauthorized development or for use otherwise than in conformity with land pooling scheme.
- Any person who, either by himself or at the instance of any other person, commences, undertakes or carries out development of, or changes the use of, any land-(i)in contravention of any land pooling scheme; or(ii)without paying development charge or betterment charge under section 15; or(iii)without the permission as required under section 15; or(iv)in contravention of any condition subject to which such permission has been granted; or(v)after the permission for development has been revoked under section 16; or(vi)in contravention of the permission which has been modified under section 16, shall be punishable with imprisonment of either description for a term which may extend to three years or with fine which may extend to ten thousand rupees or with both, and in the case of continuing offence with a further fine which may extend to one thousand rupees for every day during which such contravention continues after conviction for the first such contravention.
