Section 6 in The Orissa Prevention of Land Encroachment Act, 1972
6. Liability of person unauthorisedly occupying land to penalty.
- Subject to the provisions of Section 9, any person liable to pay assessment under Section 4 shall, at the discretion of [The Tahasildar] [Substituted by Act 4 of 1975.] be liable to pay in addition to the assessment by way of penalty a sum calculated at a rate [not exceeding one hundred rupees] [Substituted by Act 25 of 1976.] per acre of land for each year of unauthorised occupation :[Provided that where the person liable to pay assessment is a landless person, he shall not be liable to pay any penalty under this section.] [Added by Act 25 of 1976.]
