(2)If the Revenue Officer or other person against whom an order is made under sub-section (1) does not pay the money or deliver up the papers or the property as directed, or fails to assign sufficient cause for non-compliance with the demand made as aforesaid, [the Deputy Commissioner of the District or the Joint Director of Land Records or the Joint Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.], as the case may be, may cause the Revenue Officer or the other person to be apprehended and may send him with a warrant in the form prescribed, to be confined in the civil jail till he discharges the sums or delivers up the papers or property demanded from him:Provided that no person shall be detained in confinement by virtue of such warrant for a period exceeding ninety days.
