Section 4A(2) in West Bengal Land Reforms Act, 1955
(2)For contravention of any of the directions given under sub-section (1), the [Collector] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969, for "Deputy Commissioner".] may, after giving the defaulting raiyat on opportunity to show cause against the action proposed to be taken, impose upon him, by order, a fine not exceeding [one thousand rupees] [Inserted, ibid w.r.e.f 7.8.1969.] which, if not duly paid, shall be recoverable as public demand.
