Section 22 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
22. Penalty.
- Whoever, -(a)fails to comply in whole or in part with the requirements of sub-section (2) of section 5, or(b)resists or obstructs the Jagir Administrator or any person employed under his orders in the exercise of the powers conferred by sub-section (3) of section 5, or(c)contravenes, or attempts to contravene, or abets the contravention of sub-section (4) of section 6, shall be punishable with imprisonment which may extend to one year or with fine or with both.
