Section 67 in Bihar Hindu Religious Trusts Act, 1950
67. Offences under the Act and penalties for such offences.
(1)If a trustee fails without reasonable cause, the burden of proving which shall be upon him, to comply with any order or direction made or issued under clause (i), (o), (q) of sub-section (2) of Section 28 or under Section 58, to comply with the provisions of sub-section (1) of Section 59, sub-section (1) of Section 60, Section 61 or Section 62, or to furnish any statement, annual account, estimate, explanation or other document or information relating to the religious trust of which he is the trustee, which he required or called upon to furnish under any of the provisions of this Act, he shall be punishable with fine which may extend, in the case of the first offence to1 [two thousand rupees] [Substituted vide Section 22 for the words 'two hundred rupees' and 'five hundred rupees' respectively by Amendment Act 1 of 2007.] and, in the case of the second or any subsequent offence, to [five thousand rupees] [Substituted vide Section 22 for the words 'two hundred rupees' and 'five hundred rupees' respectively by Amendment Act 1 of 2007.], and, in default of payment of the fine, with simple imprisonment for a term which may extend to six months or one year as case may be.(2)The fines realised under sub-section (1) shall be credited to the Trust Fund.
