Section 135F in The Bombay Land Revenue Code, 1879
135F. Penalty for neglect to afford information.
- Any person neglecting to make the report required by section 135C, or furnish the information or produce the documents required by section 135E, within the prescribed period shall be liable, at the discretion of the Collector, to be charged a fee not exceeding twenty-five rupees, which shall be leviable as an arrear of land revenue.
