(4)If any person being a person referred to in clause (b) of sub-section (1) exercises or attempts or causes to exercise any of the hereditary rights and privileges, or if any person fails to hand over any property, in contravention of the provisions of sub-section (1), then without prejudice to the provisions of sub-section (2), he shall, on conviction, be punished with fine which may extend to two thousand rupees.
