Section 38(5) in Telangana Land Revenue Act, 1317 F.
(5)Any owner who stores gulmohwa in contravention of the provisions of sub-section (4) shall be liable to a penalty not exceeding Rs. 200. Such penalty may be imposed by the Collector or any other Officer empowered by the Government in this behalf.] [Inserted by Act No.XXXII of 1956.]
