Section 133(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Where the ex-office holder fails to deliver possession of the records, accounts or properties within the time specified in the order of the Magistrate under subsection (2), he shall be punishable with imprisonment which may extend to six months or with fine, which may extend to two thousand rupees or with both; and the Magistrate shall cause the possession of the records, accounts or properties to be delivered to the successor, taking such police assistance as may be necessary.
