Section 20 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
20.
(1)If any Jagirdar recovers any rent or revenue, abwab or cess or other dues in contravention of Section 8 of the Act, the Collector shall call upon the Jagirdar to appear before him and to show cause why the penalty provided in sub-section (2) of Section 8 should not be imposed on him and after giving him an opportunity of being heard, pass such orders as he may deem fit.(2)In fixing the amount of penalty the Collector shall take into consideration the following matters:(a)the date of recovery;(b)the period for which the amount recovered was due;(c)the amount recovered; and(d)circumstances under which the amount was recovered.(3)In addition to the penalty imposed under this rule the Collector shall also order that the amounts recovered by the Jagirdar be refunded within a period of 15 days form the date of the order.
