4A. [ Certain restrictions on rights of raiyats in Sadar, Kalimpong and Kurseong sub-divisions of Darjeeling District.(1) In the Sadar sub-division, Kalimpong sub-division and Kurseong sub-division of the district of Darjeeling, the [Collector] [Inserted by West Bengal Land Reforms (Amendment) Act, 1965 (Act 18 of 1965).] of the district may, from time to time, give directions regarding the form of cultivation to be adopted by a raiyat in respect of his [plot of land] [Substituted, ibid w.r.e.f 7.8.1969 for holding.] or prohibiting a raiyat from cutting more than one tree from his [plot of land] [Substituted, ibid w.r.e.f 7.8.1969 for holding.] except with the previous permission in writing of the [Collector] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969, for "Deputy Commissioner."] or such other officer as may be authorised by the State Government in this behalf.]
(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.(3)An appeal, if presented within thirty days from the date of the order appealed against, shall lie to the Commissioner against any order passed by the [Collector] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969, for "Deputy Commissioner".] under sub-section (2) and the decision of the Commissioner shall be final:[Provided that in giving directions as aforesaid, the Collector shall follow such procedure as may be prescribed;] [Inserted, ibid w.r.e.f 7.8.1969.].
