Section 19(2) in Chota Nagpur Encumbered Estates Act, 1876
(2)Any person who disobeys any order made by the Commissioner under subsection (1) shall be liable, by order of the Deputy Commissioner, to a fine not exceeding five hundred rupees:Provided that the Deputy Commissioner shall, before passing such order, hear any explanation or objection that may be made by such person.][19B. Recovery of fines. - Any fine imposed by the Deputy Commissioner under Section 14A or Section 19A shall be recoverable as an arrear of land revenue.]
