Section 44A(3) in Maharashtra Land Revenue Code, 1966
(3)(a)If the person fails to inform the Tahsildar and the Collector, as aforesaid, within the period specified in sub-section (2) or on verification it is found from the information given by him in the prescribed form that, the use of land is in contravention of any of the conditions specified in sub-section (1), he shall be liable to either of, or to both, the following penalties, namely :-(i)to pay in addition to the non-agricultural assessment which may be leviable by or under the provisions of this Code, [such penalty not exceeding rupees ten thousand or such amount as may be prescribed, whichever is higher, as the Collector may direct:] [Substituted 'such penalty not exceeding rupees ten thousand; as the Collector may, subject to the rules, if any, made in this behalf direct' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]Provided that, the penalty so levied shall not be less than twenty times the non-agricultural assessment of such land irrespective whether it does or does not exceed rupees ten thousand;(ii)to restore the land to its original use.(b)Where there has been a contravention of any of the conditions specified in sub-section (1), such person shall, on being called upon by the Collector, by notice in writing, be required to do anything to stop such contravention as directed by such notice and within such period as specified in such notice, and such notice may also require such person to remove any structure, to fill up any excavation or to take such other steps as may be required in order that the land may be used for its original purpose or that the conditions may be satisfied within the period specified in the notice.
