(4)Where the holder of the estate or tenure intentionally omits to produce or deliver up the said documents, papers or registers in the office of the Collector after the expiration of time specified in the notice served on him under sub-section (1) or any extended time allowed to him by Collector under sub-section (2), then without prejudice to the foregoing provision, he shall be punished with fine which may extend to one thousand rupees or in default with simple imprisonment for a term which may extend to six months.
