Section 51(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(3)If the grantee or lessee does not fulfil the conditions regarding planting or maintenance of trees in the land granted to him-(a)In the case of grant of land for non-agricultural purpose, he shall be liable to pay fine equal to the non-agricultural assessment for every year of default where it is already levied on the land. If the non-agricultural assessment is not levied or the land is granted subject to full or partial exemption, the amount of fine for every year of default shall be equal to the non-agricultural assessment that would be leviable had the land not been exempt from payment of non-agricultural assessment;(b)[ in the case of grant of land for agricultural purpose he shall be liable to pay fine equal to five times the agricultural assessment levied on the land for every year of default and in the case of the land where the agricultural assessment is not yet levied or the land is granted subject to full or partial exemption, the amount of fine for every year of default shall be equal to the agricultural assessment that would be leviable had the land not been exempted from payment of agricultural assessment;]Provided that, no action under this sub-rule shall be taken unless reasonable opportunity of being heard has been given to the grantee or lessee: Provided further that, if the Collector after such enquiry as he may deem fit is satisfied that the required number of trees could not be planted or maintained in the land or part thereof inspite of the best efforts made by the grantee either due to the peculiarity of the soil, climate, rainfall and other relevant factors or non-availability of suitable species of trees which can be grown in the relevant circumstances or both, the Collector may either, reduce the number of trees to be planted and maintained or waive the requirement as to planting and maintaining the required number of trees and accordingly reduce or waive the penalty for default in that behalf.]
