Section 17(2) in Maharashtra Land Revenue Code, 1966
(2)If the officer or other person aforesaid does not discharge the money, or deliver up the papers or property as directed, the Collector, Superintendent or such other officer may cause him to be apprehended, and may send him with a warrant, in the form of Schedule A, to be confined in a civil jail till he discharges the sums or delivers up the papers or property demanded from him;Provided that, no person shall be detained in confinement by virtue of any such warrant for a longer period than one calendar month.
