Section 34 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
34.
[* * *] [Omitted by U.P. Act No. 18 of 1973.][35. Penalties. - (1) Whoever -(a)fails to submit a statement as required under sub-section (2) or sub-section (2-A) of Section 9, or sub-section (1) of Section 30, or to furnish an affidavit under sub-section (1) of Section 38-A; or(b)makes or submits a statement or furnishes any information in a document referred to in clause (a) which is false and which he has reason to believe to be false; or(c)otherwise contravenes any order passed under this Act; or(d)obstructs any person from taking possession of any land in accordance with the provisions of this Act; or(e)transfers any land in contravention of sub-section (8) of Section 5, or sub-section (2) of Section 6;shall be punishable with imprisonment which may extend to two years or with fine or with both.(2)Where the Collector has taken possession of any surplus land under [* * *] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).] Section 14 and any person thereafter occupies such land or any part thereof without any lawful authority, such person shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.(3)Any Court convicting a person under sub-section (2) may make an order for evicting the person summarily from such land, and such person shall be liable to such eviction without prejudice to any other action that may be taken against him under any law for the time being in force.(4)Without prejudice to the provisions of sub-sections (2) and (3), the Collector may re-take possession of such land and may for that purpose use or cause to be used such force as may be necessary for evicting any person found in occupation thereof.] [Substituted by U.P. Act No. 18 of 1973.][35A. Cognizance of offences. - No Court shall take cognizance of any offence punishable under this Act except with the previous sanction of the State Government, or an officer authorised by the State Government.] [Inserted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).]
