Section 45(2) in Maharashtra Land Revenue Code, 1966
(2)If any person fails within the period specified in the notice aforesaid to take steps required by the Collector, the Collector may also impose on such [person a penalty not exceeding three hundred rupees or such amount as may be prescribed, whichever is higher, for such contravention, and a further penalty not exceeding thirty rupees or such amount as may be prescribed, whichever is higher] [Substituted 'person a penalty not exceeding three hundred rupees for such contravention, and a further penalty not exceeding thirty rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] for each day during which the contravention is persisted in. The Collector may himself take those steps or cause them to be taken; and any cost incurred in so doing shall be recoverable from such person as if it were an arrear of land revenue.Explanation. - Using land for the purpose of agriculture where it is assessed with reference to any other purpose shall not be deemed to be change of user.
