Section 9(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)If any such landowner fails without reasonable excuse to deliver his records in accordance with the provisions of sub- section (1), then, without prejudice to any other action that may be taken against him under any other provision of this Act or under the provisions of any other law for the time being in force, the Compensation Commissioner may, on the report of the Collector made in this behalf and after making such inquiry as he considers necessary,-(i)impose upon such landowner a penalty not exceeding one-fifteenth of the aggregate amount of compensation finally determined under section 15 as payable to him, and(ii)direct the Collector to take recourse to legal process through a competent Magistrate for enforcing the surrender of such records.
