Section 44A(4) in Maharashtra Land Revenue Code, 1966
(4)(a)If any person fails to comply with the directions or to take steps required to be taken within the period specified in the notice, as aforesaid, the Collector may also impose on such person a [further penalty not exceeding five thousand rupees or such amount as may be prescribed, whichever is higher, for such contravention, and a daily penalty not exceeding one hundred rupees or such amount as may be prescribed, whichever is higher.] [Substituted 'further penalty not exceeding five thousand rupees for such contravention, and a daily penalty not exceeding one hundred rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] for each day during which the contravention continues.(b)It shall be lawful for the Collector himself to take or cause to be taken such steps as may be necessary; and any cost incurred in so doing shall be recoverable from such person as if it were an arrear of land revenue.
