Section 329 in Maharashtra Land Revenue Code, 1966
329. Provision for previous publication of, and penalty for breach of rules.
(1)All rules made under this Code shall be subject to the condition of previous publication.(2)It shall be lawful for the State Government, in making any rules under this Code to prescribe that any person committing a breach of the same shall, in addition to any other consequences that would ensue from such breach, be punishable with such fine not exceeding [one thousand rupees or such amount as may be prescribed, whichever is higher] [Substituted 'one thousand rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] as the Collector may, after giving such person an opportunity to be heard, deem fit to impose.
