Section 25(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)If the inamdar or the holder of the sub-inam fails without reasonable cause to deliver any such records, he shall, on conviction, be punished with fine which may extend to two hundred rupees. In the case of a continuing failure to deliver any such records he shall be punished with an additional fine which may extend to twenty five rupees for every day during which such failure continues after conviction for the first such failure.
