Section 19 in The Punjab Land Preservation Act, 1900
19. Penalty for offences
. - Any person who, within the limits of any [-] [The word 'local' omitted by Punjab Act 4 of 1944, section 11(a).] area notified under section 3, commits any breach of any regulation made, [restriction or prohibition imposed, order passed or requisition made under sections 4, 5, 5A or 7-A] [Substituted for the words 'or restriction or prohibition imposed under section 4 or section 5' by Punjab Act 4 of 1944, section 11(b).] [or obstructs or resists in any way whatever the execution of acts or things done under section 13] [Inserted by Punjab Act 7, 1950, section 2.], shall be punished with imprisonment for a term which may extend to one month, or with a fine which may extend to one hundred rupees, or with both.
