40. [ Power of Collector, Claims Officer and Compensation Officer to ask for information, require production of documents, etc. [Section 40 re-numbered as 40(1) by Act 20 of 1954.]
(1)The Collector, the Claims Officer or the Compensation Officer may, at any time either before or after the date of vesting, by a written order served in the prescribed manner, require [any intermediary or any other person in possession of an estate or tenure or any part thereof] or any agents or employees of such [intermediary] [Substituted by Act 20 of 1954.] or other person, as the case may be to produce, at a time and place specified in the order, such documents [**] [Repealed by Act 20 of 1954.] or to furnish [on affidavit otherwise] [Inserted by Act 16 of 1959.] such information [relating to any estate or tenure of such intermediary] [Substituted by Act 16 of 1959.] as the Collector, Claims Officer or the Compensation Officer may, from time to time require for any of the purposes of this Act or for giving effect to any provision thereof.(2)[ Where any intermediary or other person, referred to in sub-section (1), is so required by a written order of the Collector fails without sufficient cause, to produce such documents or to furnish such information at such time and place as may be specified in the order, such intermediary or other person, as the case may be, shall be liable to a penalty which may extend to fifty rupees for every day after the expiration of such time until such documents have been produced or such information has been furnished and such penalty shall be realised as a public demand:Provided that where the sum of such penalty exceeds five hundred rupees, the Collector shall refer the matter to the Commissioner whose orders thereon shall be final:Provided further that the Commissioner may at any time, of his own motion or on the application of any intermediary, revise, any order of the Collector imposing any penalty and the order of the Commissioner on revision shall be final.] [Section 40 re-numbered as 40(1) by Act 20 of 1954.]
