Section 25 in The Bombay Inams (Kutch Area) Abolition Act, 1958
25. Inamdars and holders of sub-inams to deliver records to authorised officers.
(1)Whether an officer authorized by the State Government in this behalf so directs, an inamdar, or as the case may be, the holder of a sub-inam, shall deliver to him or such other officer as may be specified in the direction, the records relating to the inam village, inam land or sub-inam maintained by the inamdar or the holder of the sub-inam.(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.
