Section 67 in Maharashtra Horticulture Development Corporation Act, 1984
67. Offences and penalties.
- Whoever-(a)whether at his own instance or at the instance of any other person, undertakes or carries out development or works' in the plot allotted to him, contrary to the terms and conditions under which he holds the plot under this Act,(b)uses the plot contrary to the terms and conditions under which he holds the plot under this Act, or in contravention of the provisions of regulations made or direction given in that behalf, or(c)obstructs the entry of a person authorised under section 58 to enter into or upon any and or building or molests such person after such entry or obstruct the lawful exercise by him of any power conferred by or under this Act, shall, on conviction, be punished,-(i)when the offence is under clause (a), with fine which may extend to ten thousand rupees;(ii)when the offence is under clause (b), with fine which may extend to five thousand rupees;(iii)when the offence is under clause (c), with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both;(iv)when the offence is continuing one under any of the provisions of this section, with a further daily fine not exceeding one hundred rupees during the continuance of the offence.
