Section 7 in Maharashtra Khoti Abolition Act, 1950
7. Khot to hand over accounts etc, to authorised Officer.
(1)Whenever an officer authorised by the [State Government] [These words were substituted for the words 'Provincial Government' by Bombay 18 of 1950, Section 2(ii).] in this behalf so directs, a khot shall produce before him or such other officer as may be specified in the direction accounts and other records relating to the khoti village kept by him in the Ratnagiri district under the provisions of the Khoti Act and in the Kolaba district under the terms of the kabulayat.(2)If the khot fails without reasonable cause to deliver any such accounts or records, he shall, on conviction, be punished with fine which may extend to Rs. 200. In the case of a continuing failure to deliver any such accounts or records, the khot shall be punished with an additional fine which may extend to Rs. 25 for every day during which such failure continues after conviction for the first such failure,
