Section 14A(2) in The Chota Nagpur Encumbered Estates Act, 1876
(2)Any person who refuses to comply with an order of the Manager under subsection (1) shall be liable, by order of the Deputy Commissioner, to a fine not exceeding five hundred rupees;Provided that the Deputy Commissioner shall, before passing such order, hear any explanation or objection that may be made, by such person.]
