Section 41(4) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(4)If a person summoned under sub-section (1) fails, without good cause, to attend or to produce any document or other thing that he may be required to produce, he shall be liable at the discretion of the Consolidation Officer or the Settlement Officer (Consolidation), as the case may be, to a fine which may extend to fifty rupees.
