Section 22 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
22.
(1)Any person who is required to appear under Rules 6 or 15 or to produce a document shall on failure to do so, unless he proves to the satisfaction of the appropriate authority that such failure was not willful but due to reasons beyond his control, be liable to pay a penalty not exceeding Rs.25/- for every such failure.(2)The order imposing a penalty under sub-rule (1) may be transferred to the Revenue Divisional Officer/Deputy Commissioner, Endowments Department for the recovery of such amount as arrears of land revenue.
