Section 147 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
147. Imposing of fines and executions.
(1)If any trustee including the Executive Officer or other person in whom the administration of an institution or endowment is vested or any agent of, or person working under the trustee,-(a)refuses, neglects or fails to comply with the provisions of sections 43, 56 or 133;(b)refuses, neglects or fails to furnish such accounts, returns, reports or other information relating to the administration of the institution or endowment or its funds, property or income or the application thereof, at such time and in such manner as the the Commissioner, the Additional Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner may require; or(c)refuses to permit, or causes obstruction to, or inspection by the Commissioner, Additional Commissioner, Joint Commissioner, Regional Joint Commissioner, Deputy Commissioner, or an Assistant Commissioner, of any movable or immovable property belonging to or of any records, correspondence, plans, accounts and other documents relating to the institution of endowment, neglects or fails to produce them for inspection, the trustee or where there is more than one trustee, each of the trustees shall be punishable with a fine which may extend to two hundred rupees and in case the act or default complained of continues for more than one month with a further fine which may extend to one hundred rupees for every week or part thereof during which the act or default so continues.(2)No Court shall take cognizance of an offence punishable under, sub-section (1) except on the complaint in writing of the Commissioner.(3)No offence punishable under sub-section (1) shall be enquired into or tried by any Court inferior to that of a Magistrate of the First class.(4)The Commissioner may accept from any trustee who has committed or is reasonably suspected of having committed any of the offences referred to, in sub-section (1), by way of composition of such offence, a sum of money not exceeding one thousand rupees.(5)Any fine imposed under sub-section (1) or any money payable by way of composition under sub-section (4) shall be paid by the trustee from his own funds and not from the funds of the institution concerned.
