Section 22A(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)If any such jagirdar fails without reasonable excuse to deliver his records in accordance with the provisions of sub- section (1), then, without prejudice to any other action that may be taken against him under any other provision of this Act or under the provisions of any other law for the time being in force, the Jagir Commissioner may, on the report of the Collector made in this behalf and after making such inquiry as he considers necessary-(i)impose upon such jagirdar a penalty not exceeding one-fifteenth of the aggregate amount of compensation and rehabilitation grant finally determined under sections 32 and 38D respectively as payable to him, and(ii)direct the Collector to take recourse to legal process through a competent Magistrate for enforcing the surrender of such records.
