27. Alienees to deliver records to authorized officers. - (1) Whenever an officer authorized by the State Government in this behalf so directs, an alienees shall deliver to him or such other officer as may be specified in the direction, the records relating to the alienated land maintained by the alienee.
(2)If the alienee fails without reasonable, to deliver any such records, he shall on conviction, be punished with fine which may extend to two hundred rupees. In the case of a continuing failure to delivery any such records the alienee shall be punished with an additional fine which may extend to twenty-five rupees for every day during which such failure continues after conviction for the first such failure.
