Section 229 in Maharashtra Land Revenue Code, 1966
229. Compelling attendance of witness.
- If any person on whom a summons to attend as witness or to produce any documents has been served fails to comply with the summons, the officer by whom the summons is issued under Section 227 may, -(a)issue a bailable warrant of arrest;(b)order him to furnish security for appearance; or(c)impose upon him a fine not exceeding [fifty rupees or such amount as may be prescribed, whichever is higher.] [Substituted 'fifty rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]
