Section 9(3) in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976
(3)The Court convicting any person under sub-section 91) may, in addition to the penalties that may be imposed under that sub-section, direct such person to deposit into the Court within such period as may be specified in the order, the sum so accepted by him in contravention of sub-section (1), to be refunded to the scheduled debtor.
