Section 5 in Bombay Land Tenures Abolition (Recovery of Records) Act, 1953
5. Offence and penalty. - If a holder fails to deliver land records in accordance with the provisions of section 3, he shall on conviction, be punished with fine which may extend to two hundred rupees In the case of a continuing failure to deliver land records, the holder shall be punished with an additional fine which may extend to twenty-five rupees for ever, day during which such failure continues after conviction for the first such failure.
