Section 119(1) in The C.G. Land Revenue Code, 1959
(1)Any person neglecting to make the report required by Section 109, or furnish the information or produce the documents required by Section 118, within the specified period shall be liable, at the discretion of the Tahsildar, to a penalty not exceeding [one thousand rupees] [Substituted 'twenty-five rupees' by C.G. Act No. 32 of 2013, dated 16.8.2013.], which shall be recoverable as an arrear of land revenue.[(1-A) As required under Section 112, if Registering Officer does not provide the information prescribed under rules made under Section 110 within one month then Tahsildar may impose fine not exceeding five thousand rupees, which shall be recoverable as arrears of land revenue.] [Inserted by C.G. Act No. 32 of 2013, dated 16.8.2013.]
