Section 25(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)Where any Jagirdar recovers any rent, cess or other dues in contravention of the provisions of sub-section (1), he shall be liable to pay to the Government as penalty such sum not exceeding Rs. 500/- as the Collector may, after making an enquiry in the prescribed manner direct, and the Collector may further direct the refund of such rent, cess or other dues.
