Section 32(2) in The Bombay Money-Lenders Act, 1946
(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to [Rs. 5,000] [These letters and figures were substituted for the letters and figures 'Rs. 1,000' by Maharashtra 76 of 1975, Section 15.] or with imprisonment of either description which may extend to [two years] [These words were substituted for the words 'six months' by Maharashtra 76 of 1975, Section 15.] or with both.
