143. Penalty for default of payment of land revenue.
- If any instalment of land revenue or any part thereof is not paid within one month after the prescribed date the Sub-Divisional Officer may in the case of a wilful defaulter, impose penalty not exceeding [***] [Omitted 'ten per cent' by C.G. Act No. 32 of 2013, dated 16.8.2013.] of the amount not so paid :Provided that no such penalty' shall be imposed for the non-payment of any instalment, the payment of which has been suspended by the order of Government, in respect of the period during which the payment remained suspended.
