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State of Karnataka - Section
Section 192A in Karnataka Land Revenue Act, 1964
192A. Offences and Penalties.
- Notwithstanding anything contained in the Act or the rules made thereunder whoever commits any of the offence specified in column (2) of the Table below, shall on conviction by a judicial Magistrate of first class for each of such offence be punishable with the sentence indicated in column (3) thereof,-| Sl.No. | Offence | Punishment |
| 1 | 2 | 3 |
| 1 | Unlawfully enters oroccupies on any Government land with the intention of holdingthat Government land.Provided that it shall not apply to cases ofJamma, Bane lands in Coorg District or encroached governmentlands regularised or pending for regularization before theCommittee constituted under sections 94A, 94B and 94C of the Act. | Imprisonment for one year and fine of rupeesfive thousand. |
| 2 | Cheats and thereby dishonestly creates documentsfor the purpose of selling, mortgaging or transferring by gift orotherwise of any Government land. | Imprisonment for three years and fine of rupeesten thousand. |
| 3 | Creates a forged document regarding Governmentlands with an intention to use it for that purpose or to grabsuch land. | Imprisonment for three years and fine of rupeesfive thousand |
| 4 | Being a RevenueOfficer entrusted with the responsibility of reporting unlawfuloccupation of Government land or initiating action to remove suchunauthorised occupiers fails to report or take action to removesuch unlawful occupants.Provided that it shall not apply to cases ofJamma, Bane lands in Coorg District or encroached governmentlands regularised or pending for regularization before theCommittee constituted under sections 94A, 94B and 94C of the Act: | Imprisonment for three years and fine of rupeesten thousand. |
| 5 | Sells anyagricultural land for non-agricultural purposes without gettingsuch land converted or without obtaining prior approval of thecompetent authority.Provided that it shall not apply to cases whichare regularized by the government by formulating a special schemein this behalf. | Imprisonment for three years and fine of rupeesten thousand. |
| 6 | Creates a forged document, regarding conversionof agricultural land for non-agricultural use or authorising theholder of agricultural land to use for non-agricultural purpose. | Imprisonment for one year and fine of rupeesfive thousand. |
| 7 | Being a publicservant entrusted with the responsibility of maintaining recordsor entrusted with the responsibility of reporting unlawfulconversion to the competent authority fails to report to thecompetent authority or to initiate action against unlawfulconversion of revenue lands for non-agricultural purposes.Provided that it shall not apply to cases whichare regularized by the government by formulating a special schemein this behalf. | Imprisonment for three years and fine of rupeesten thousand. |
| 8 | Contravenes any lawful order passed under thisAct. | With fine which may extend to five thousandrupees for the first offence and five times the fine for thesecond and subsequent offences. |