Section 45(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(1)Whoever-(a)contravenes any provisions of section 6; or(b)voluntarily obstructs the authorised officer authorised under subsection (1) of section 50 in carrying out inspection under clause (a), or holding an enquiry under clause (b) of the said sub-section; or(c)knowingly fails to comply with any requisition made or wilfully furnishes false return, statement, accounts, return or proceedings, under clause (c) or (d) of section 50; or(d)wilfully neglects or refuses to furnish any information or wilfully furnishes false information under section 51; or(e)wilfully obstructs the authorised officer referred in clause (b) from seizing or taking possession of books, records, funds or property of the Authority under section 52; or(f)aids or abets any person in the commission of any act specified in clauses (a) to (e) shall, on conviction, be punished,-(i)when the offence is under clause (a) or (b) with imprisonment for a term which shall not be less than three months but which may extend to three years or with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees or with both;(ii)when the offence is under clauses (c), (d) or (e) with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both;(iii)when the offence is under clause (f) with same punishment as provided for the offence aided or abetted;(iv)when the offence under clause (a) or (b) is a continuing one after first conviction, with a further daily fine which shall not be less than one hundred rupees but which may extend to one thousand rupees per day during the period of continuance of the offence.
