Section 25(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Any landowner who fails to give or cause to be given such receipt shall on conviction by any Magistrate be punishable with fine which may extend to [from rupees five hundred to rupees two thousand] [Substituted for the words 'one hundred rupees' by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.].Deposits
