Section 28(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(3)Where a land-holder or his guardian, as the case may be, fails to submit the return required under sub-section (2), without sufficient cause, the Collector may, after giving him a reasonable opportunity of being heard and adducing evidence, impose a fine which may extend to fifty rupees.
