28. Yajaman to keep accounts and allow inspection, etc.
(1)The yajaman shall keep true and correct accounts of the income and expenditure of the kutumba; and every major member of the kutumba shall have the right to inspect the accounts of each fasli year at the kutumba house succeeding fasli year, and also to take copies of, or extracts from, such accounts:Provided that nothing contained in this sub-section shall apply to any kutumba, the gross income of which from all sources, in anyone year, does not exceed three thousand rupees.(2)If the accounts are not made available for inspection as provided for t in sub-section (1), the Civil Court of the lowest grade having original f jurisdiction over the place where the whole or any part of the immovable property of the kutumba is situated or where the yajaman resides may, on application by any major member of the kutumba and after notice to the yajaman, pass an order causing the accounts to be produced in Court and allowing such member to inspect and also to take copies of, or extracts from, such accounts.(3)Whoever knowingly disobeys an order of the Court under sub-section (2) shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five hundred rupees, or with both:Provided that no Court shall take cognizance of an offence punishable under this sub-section, except on the complaint in writing of the Court whose order has been disobeyed or of some other Court to which such Court is subordinate.
