Section 36 in The Karnataka Certain Inams Abolition Act, 1977
36. Penalties.
(1)If any person,-(a)wilfully fails or neglects to comply with any lawful order passed under this Act or contravenes any such order; or(b)offers resistance or obstruction to the Deputy Commissioner taking charge or possession of any property which is vested in the State Government under this Act; or(c)furnishes information which he knows or has reason to believe to be false or does not believe to be true, he shall, on conviction by a magistrate, be punishable with imprisonment which may extend to three months or with fine which may extend to two hundred rupees or with both.(2)No prosecution under sub-section (1) shall be instituted except with the previous sanction of the Deputy Commissioner.[36A. Transfer of cases. - Any application pending before a tribunal on the date of the commencement of the Karnataka certain Inams Abolition (Amendment) Act, 1984, to which the proviso to section 11 would be applicable if it were file after such commencement, shall be transferred to the Tahsildar and shall be disposed of by him as if it had been filed before him.] [Inserted by Act 29 of 1984 w.e.f. 5.5.1984.]
