(2)Levy of prohibitory assessment on poramboke unauthorisedly occupied. - Any person unauthorisedly occupying a poramboke and liable to pay a fine under section 7 shall, in addition, be liable to pay such prohibitory assessment for the whole period of occupation as may be imposed by the collector Payment of assessment under sub-section (1) or prohibitory assessment under this sub-section shall not confer any right of occupancy.[* * * * ] [Ommited by Act 11 of 1971.][Explanation. - For the purpose of this section, occupation for any period during a financial year shall be deemed to be occupation for the whole of the financial year.] [Inserted by Act 11 of 1971.]
