Section 17(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(2)If the inamdar fails without reasonable cause 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 deliver any such records, the inamdar 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.
