Section 50(2) in Maharashtra Land Revenue Code, 1966
(2)The person who made such encroachment or who is in unauthorised occupation of the and so encroached upon shall pay, if the land encroached upon forms part of an assessed survey number, assessment for the entire number for the whole period of the encroachment, and if the land has not been assessed, such amount of assessment as would be leviable for the said period in the same village on the same extent of similar land used for the same purpose. Such person shall pay in addition [a fine which shall be one thousand rupees or such amount as may be prescribed, whichever is higher] [Substituted 'a fine which shall be not less than five rupees but not more than one thousand rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] if the land is used for an agricultural purpose, and if used for a purpose other than agriculture such fine [not exceeding two thousand rupees or such amount as may be prescribed, whichever is higher] [Substituted 'not exceeding two thousand rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] The person caught hawking or selling any articles shall be liable to pay fine of a sum not exceeding [fifty rupees or such amount as may be prescribed, whichever is higher] [Substituted 'fifty rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] as the Collector may determine.
