Section 33E in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
33E. Penalty for not complying with summons.
- The Consolidation. Officer shall have power to impose a fine not exceeding twenty-five rupees on any person who, without sufficient cause, fails to comply with the directions given in the summons issued by him:Provided that, no fine shall be imposed under this section unless such person was summoned to attend or produce any documents within the limits of the village in which such person ordinarily resides or holds or cultivates land.Such fine shall be recoverable as an arrear of land revenue.]
