Section 12 in The Maharashtra Nursing Home Registration Act, 1949
12. Penalty for offences under Act. —
Whoever contravenes any of the provisions of this Act or of any rule shall, if no other penalty is elsewhere provided in this Act or the rules for such contravention, on conviction, be punished with fine which may extend to five thousand rupees and in the case of continuing offence to a further fine of fifty rupees in respect of each day on which the offence continues after such conviction.
