Section 44 in Maharashtra Money-Lending (Regulation) Act, 2014
44. Penalty for charging rate of interest in contravention of section 31.
- Whoever charges or recovers interest in contravention of section 31, shall, on conviction, be punished with fine which may extend to twenty-five thousand rupees, if it is first offence and with fine up to fifty thousand rupees, for the second or subsequent offence.
