Section 167(1) in Maharashtra Land Revenue Code, 1966
(1)Except as otherwise provided in this Code, any person who acts in contravention of the provisions in Sections 161 to 166 or rules made under Section 166 or who contravenes or fails to observe any rules or custom entered in the Wajib-ul-arz or commits a breach of any entry entered in the Nistar Patrak shall be liable to such penalty not exceeding rupees one thousand as the Collector may, after giving such person an opportunity to be heard, deem fit; and the Collector may further order confiscation of any produce, or any other produce which such person may have appropriated or removed from lands belonging to the State Government.
