Section 9 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
9. Land-owner to deliver records.
(1)Every landowners whose estate is acquired under this Act shall, within two months of the date of publication of the Rajasthan Land Reforms and Acquisition of Landowners' Estates (Amendment) Ordinance, 1975 (Ordinance No. 6 of 1975) in the Official Gazette, deliver to the Collector, or to any officer authorised in this behalf by the Collector, after obtaining a duly signed receipt from him for the same, all records relating to the administration and management of his estate so acquired or pertaining to the various items of receipts and disbursements mentioned in clauses (2) and (4), respectively of the Schedule to this Act, which in respect, of such estate, such landowner may have maintained or caused to be maintained or which may then be in his possession or power.(2)If any such landowner fails without reasonable excuse to deliver his records in accordance with the provisions of sub- section (1), then, without prejudice to any other action that may be taken against him under any other provision of this Act or under the provisions of any other law for the time being in force, the Compensation Commissioner may, on the report of the Collector made in this behalf and after making such inquiry as he considers necessary,-(i)impose upon such landowner a penalty not exceeding one-fifteenth of the aggregate amount of compensation finally determined under section 15 as payable to him, and(ii)direct the Collector to take recourse to legal process through a competent Magistrate for enforcing the surrender of such records.(3)The Government or a landowner aggrieved by an order of the Compensation Commissioner under sub-section (2) may appeal to the Board within sixty days from the date of such order and the provisions of sub-sections (3) and (4) of section 20 shall apply to the hearing of such appeal and the decision of the Board thereon.(4)The amount of any penalty imposed upon a landowner under clause (i) of sub-section (2) may be deducted from the amount of compensation payable to him under this Act and shall otherwise be recoverable as an arrear of land revenue.
