Section 167 in Maharashtra Land Revenue Code, 1966
167. Punishment for contravention of provisions.
(1)Except as otherwise provided in this Code, any person who acts in contravention of the provisions in Sections 161 to 166 or rules made under Section 166 or who contravenes or fails to observe any rules or custom entered in the Wajib-ul-arz or commits a breach of any entry entered in the Nistar Patrak shall be liable to such penalty not exceeding rupees one thousand as the Collector may, after giving such person an opportunity to be heard, deem fit; and the Collector may further order confiscation of any produce, or any other produce which such person may have appropriated or removed from lands belonging to the State Government.(2)Where the Collector passes an order imposing a penalty under this Section, he may direct that the whole or any part of the penalty may be applied to meeting the cost of such measures as may be necessary to prevent loss or injury to the public owing to such contravention, breach or non-observance.
