Section 13(1) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(1)Any promoter who, without reasonable excuse, fails to comply with or contravenes, the provisions of section 3, 4, 5 [save as provided in sub-section (2) of this section], 10 or 11 shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine, or with both.
