Section 7 in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
7. Penalties.
Whoever contravenes any provision of this Act or the rules made thereunder, shall, on conviction, be punished with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which may extend to five thousand rupees : Provided that, any person who is accused of having committed the offence under subsection (1) of section 3 of demanding capitation fee shall, on conviction, be punished with imprisonment for a term which shall not be less than one year but which may extend to two years and with fine which may extend to five thousand rupees.Whoever abets any offence punishable under this Act shall, on conviction, be punished with the punishment provided for the offence.All offences under this Act, except the offence of the demanding of capitation fee, shall be cognizable and non-bailable.
