Section 45 in Bihar Disqualified Owners' (Management of Property) Act, 1952
45. Penalty for disobeying order of the Collector.
- Any person who disobeys any lawful order of the Collector shall be liable, on conviction before a Magistrate, to a fine not exceeding five hundred rupees, and if he is a manager or guardian appointed by the Collector, to a fine not exceeding one thousand rupees.
