Section 44 in Bihar Disqualified Owners' (Management of Property) Act, 1952
44. Penalty for disobeying orders under Section 25.
- Any person who refuses to comply with an order made under Section 25 may, on conviction before a Magistrate, be punished with simple imprisonment and attachment of his property until the order is complied with:Provided that the Magistrate may, on an application by the Collector in writing, release any person who has been so imprisoned on his furnishing sufficient security for his attendance and for the delivery of the accounts or property required within such time as the Magistrate may think fit. The Magistrate may, on an application by the Collector in writing, at any time rescind such order of release and direct that effect shall be given to the previous order of imprisonment.
