Section 36 in The Maharashtra Habitual Offenders Rules, 1960
36.
Any breach of these rules on the part of a settler may at the discretion of the Superintendent be dealt with according to the nature of the offence or for other reasons to be recorded in writing in any one or more of the following ways :-(i)[ formal warning to be recorded in history sheets, [Substituted by G. N. of 18.6.1970.](ii)requiring him to furnish a bond with or without personal or cash sureties in an amount not exceeding Rs. 25,(iii)stoppage of wages,(iv)fine not exceeding Rs. 10] :Provided that, if the Superintendent considers that a particular contravention of the rules should be punished with fine exceeding ten rupees, then he shall refer such case to the Director of Social Welfare who shall punish such contravention with fine not exceeding one hundred rupees.
