Section 8 in Assam Adhiars Protection and Regulation Act, 1948
8. Penalty for omission to deliver receipt.
- When a landlord or his agent, without reason able cause, fails to deliver to the adhiar a receipt as required by section 7, a Revenue Officer, on proceedings under this section, after making such enquiry as he may deem necessary order the landlord to pay as penalty a sum not exceeding fifty rupees for each default, and may, in his discretion award to the adhiar as compensation such portion of the penalty as he thinks fill]
