Section 53(3) in Maharashtra Land Revenue Code, 1966
(3)A person unauthorisedly occupying or wrongfully in possession of land after he has ceased to be entitled to continue the use, occupation or possession by virtue of any of the reasons specified in sub-section (1), shall also be liable at the discretion of the Collector to pay a penalty not exceeding [two times the assessment or rent for land or such amount as may be prescribed, whichever is higher] [Substituted 'two times the assessment or rent for the land,' by Maharashtra Act No. 21 of 2017, 18.1.2017.] for the period of such unauthorised use or occupation.
