Section 8(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)Where any Jagirdar recovers any rent, cess or other dues in contravention of the provisions of sub-section (1), he shall be liable to pay the State Government as penalty such sum not exceeding rupees five hundred as the Tahsildar having jurisdiction may, after making enquiry in the prescribed manner direct and the Tahsildar may further direct the refund of such rent, cess or other dues.
