Section 9 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
9. Penalty.
- Whoever -(i)unlawfully enters any protected monument or part thereof at a time when, under these rules, it is not open to the public; or(ii)unlawfully enter any protected monument in respect of which an order has been made under rule 4 or a notification has been issued under rule 5, or(iii)contravenes any of the provisions of rule 6 or rule 7 or rule 8,shall, on conviction, be published with fine which may extend to five hundred rupees.
