Section 4 in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.
4. Penalties:.
- Any landholder or guardian, curator, trustee or manager, as the case may be, who refuses or fails to furnish a declaration of his holding within the period specified in sub-section (1) of Section 3, or in the notice issued under sub-section (2) of that section, or furnishes any declaration which he knows or has reason to believe to be false, incorrect, or incomplete shall be punishable with fine which may extend to five hundred rupees, and with an additional fine which may extend to one hundred rupees for every day after the first during which the offence continues.Explanation: If a false, incorrect or incomplete declaration has been furnished under Section 3, the offence shall be deemed to continue until a true, correct and complete declaration has been furnished.
