Section 8 in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
8. Penalties for unauthorised non-agricultural use.
- If any land is used un-authorisedly in contravention of the provisions of Section 44, [* * *] [Deleted by G.N. of 3.10.1972.] it shall be lawful for the Collector to require the holder thereof or any person claiming through or under him to stop such unauthorised use, pay the non-agricultural assessment on the land with reference to the altered use for the entire period of such unauthorised use, and such fine not more than [forty] [Substituted by G.N. of 3.10.1972.] times the non-agricultural assessment on the land leviable with reference to the unauthorised altered use under the provisions of the Code, as he may fix.
