Section 18 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
18. Penalty for failing to furnish information:.
- Whoever fails to make a report required by Rule 14 or to furnish any information or to produce any document required under Rule 17 within the time fixed in Rule 14 or Rule 17, as the case may be, shall be liable at the discretion of the Tahsildar or the said officer, to a fine not exceeding Rs. 25 which shall be collected as an arrear of land revenue.
