99A. [ Power of Collector to call for certain document in respect of estates of tenures taken over under Section 99. [Inserted by Act 37 of 1951.]
(1)Upon the publication of the notification under Section 99 the Collector may, by a notice in form in Schedule G, require the holder of the estate or tenure in respect of which the notification has been published, within one month from the date of the service thereof, to lodge in the office of such Collector such documents, papers or registers relating to the estate or tenure as are referred to in Section 56 or 57 of the Bihar Tenancy Act. 1885, or Section 34 of the Chotanagpur Tenancy Act, or Section 46 or 47 of the Santhal Parganas Tenancy (Supplementary Provision Act, 1949, and commonly known as counterfoil of receipts, statement of accounts, jama bandi books or jama wasuli books, as the Collector may deem necessary for the management of the estate or tenure.(2)If the holder of the estate or tenure fails to lodge without sufficient cause being shown to the satisfaction of the Collector, the required documents, papers or registers in the office of the Collector within the time specified in the notice or within such extended time as may be allowed, by the Collector, the holder of the estate or tenure shall be liable to a fine which may extend to fifty rupees for every day after the expiration of such time or extended time until such documents, papers or registers are furnished.(3)The amount of such fine accruing due from time to time may be levied by the Collector as provided in Section 98 and the fact of an appeal against such fine being pending shall not avail to prevent the levy of any such fine pending the disposal of the appeal.(4)Where the holder of the estate or tenure intentionally omits to produce or deliver up the said documents, papers or registers in the office of the Collector after the expiration of time specified in the notice served on him under sub-section (1) or any extended time allowed to him by Collector under sub-section (2), then without prejudice to the foregoing provision, he shall be punished with fine which may extend to one thousand rupees or in default with simple imprisonment for a term which may extend to six months.(5)Notwithstanding anything contained in sub-sections (1) and (2), the Collector may, at any time after the publication of the notification in respect of the estate or tenure under Section 99, seize the said documents, papers or registers and retain them in his possession for so long as he requires them for the management of the estate or tenure.]
