Section 63IA(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)If the person fails to inform the Collector within the period specified in sub-section (3), he shall be liable to pay in addition to the non-agricultural assessment which may be leviable by or under the provisions of the Maharashtra Land Revenue Code, 1966 such penalty not exceeding twenty times the amount of non-agricultural assessment as the Collector may, subject to the rules, if any, made by the State Government in this behalf, direct.Explanation. - For the purposes of this section,-(a)the expression "bona fide industrial use" means the activity of manufacture, preservation of processing of goods, or any handicraft, or industrial business or enterprise, carried on by any person, [or the activity of tourism within the areas notified by the State Government as the tourist place or hill station,] [These words were inserted by Maharashtra 25 of 2005, Section 2(d), w.e.f. 1-7-2000.] and shall include construction of industrial buildings used for the manufacturing process or purpose, or power projects and ancillary industrial usage like research and development, godown, canteen office building of the industry concerned, or providing housing accommodation to the workers of the industry concerned, or establishment of an industrial estate including a co-operative industrial estate, service industry, cottage industry, gramodyog units or gramodyog vasahats.(aa)[ "special township project" means the special township project or projects under the Regulations framed for Development of Special Township by the Government under the provisions of the Maharashtra Regional and Town Planning Act, 1966.] [Clause (aa) was inserted by Maharashtra 25 of 2005, Section 2(d)(h), w.e.f. 17-5-2004.](b)"Scheduled Tribes" means such tribes or tribal communities or parts of or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under Article 342 of the Constitution of India and person, who belong to the tribes or tribal communities, or parts of, or groups within, tribes or tribal communities specified in Part IX of the Schedule to the Order made under the said Article 342, but who are not resident in the localities specified in that order who nevertheless need the protection of this section (and it is hereby declared that they do need such protection) shall for the purposes of this section, be treated in the same manner as members of the Scheduled Tribes.[63A . Reasonable price of land for the purpose of its sale and purchase. - (1) Except as otherwise expressly provided in this Act, the price of any land sold or purchased under the provisions of this Act shall consist of the following amounts, namely :-(a)an amount not being less than 20 times the assessment levied or leviable in respect of the land and not being more than 200 times such assessment, excluding, however; for the purpose of calculation, the amount of water rate if any, levied under section 55 of the Bombay Land Revenue Code, 1879 and included in such assessment;(b)the value of any structures, wells and embankments constructed, permanent fixtures made and trees planted on the land.
