Section 37 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
37. Penalties.
(1)If any person,-(a)wilfully fails or neglects to comply with any lawful order passed under this Act or contravenes any order; or(b)offers resistance or obstruction to the Deputy Commissioner taking charge or possession of any property which is vested in the State Government under this Act; or(c)furnishes information which he knows, or has reason to believe to be false or does not believe to be true,he shall, on conviction by a Magistrate, be punishable with imprisonment which may extend to three months or with fine which my extend to two hundred rupees or with both.(2)No prosecution under sub-section (1) shall be instituted except with the previous sanction of the Deputy Commissioner.
