Section 130(3) in Karnataka Land Revenue Act, 1964
(3)Any person who fails to furnish information or produce the document required by sub-section (1) within the period specified in the said sub-section shall be liable to pay a penalty not exceeding twenty-five rupees, as may be fixed by the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] and the amount payable as penalty shall be recoverable as an arrear of land revenue:Provided that no penalty shall be imposed under this sub-section without giving to the person concerned a reasonable opportunity to be heard.
