Section 25 in Gujarat Surviving Alienations Abolition Act, 1963
25. Aliences to deliver record to authorised officer.- (1) Whenever an officer authorised by the State Government in this behalf so directs, an alienee shall deliver to turn or such other officer as may be specified by him the records maintained by the alienee relating to the alienated land.
(2)If the alienee fails without reasonable cause to deliver any such records, he shall; on conviction, be punished with fine which may extend to two hundred rupees. In the case of a continuing failure to deliver, any such records the alienee shall be punished with an additional fine which may extend to twenty five rupees for every day during which such failure continues after conviction for the first failure.
