Section 49(2) in Telangana Irrigation Act, 1357 F.
(2)For any contravention mentioned in clause (a), (d) or (e) of sub-section (1) if the Collector is of the opinion that in the circumstances of the case it is proper to punish with imprisonment in lieu of fine he may commit the case to the special Magistrate appointed under section 55 or if no such special Magistrate is appointed, to the competent Magistrate concerned and on conviction before the special Magistrate or the competent Magistrate, as the case may be, shall be punished with imprisonment which may extend to three months.
