(2)If the holder of the estate or tenure fails to lodge without sufficient cause being shown to the satisfaction of the Collector, the required documents, papers or registers in the office of the Collector within the time specified in the notice or within such extended time as may be allowed, by the Collector, the holder of the estate or tenure shall be liable to a fine which may extend to fifty rupees for every day after the expiration of such time or extended time until such documents, papers or registers are furnished.
