Section 11(2) in The Maharashtra Devdasi System (Abolition) Act, 2005
(2)Any other contravention or violation of the provisions of this Act or rules made thereunder or orders, if any issued by the Control Boards or District Committee under the provisions of this Act shall, constitute an offence under this Act and the person guilty of such contravention or violation shall be liable to be prosecuted, and on conviction, punishable with imprisonment which may extend to six months and fine which may extend to ten thousand rupees.
