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