Section 25 in The Bengal Land Records Maintenance Act, 1895
25. Penalty for omission to file statement under Section 5.
- After a notification has been issued under Section 5, whoever voluntarily or negligently omits to file, within the period therein specified, the required statement, shall be liable to such fine, not exceeding one hundred rupees, as the Collector of the District may see fit to impose:Provided that no person shall be fined under this or the last preceding Section who at any time prior to the institution of proceedings thereunder, or in the discretion of the Collector of the District at any time after such institution, has filed the statement required by Section 5 or give a notice required by Section 6.
