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State of Maharashtra - Section
Section 66 in The Maharashtra Public Trusts Act, 1950
66. Penalties.––
Whoever contravenes any provision of any of the sections mentioned in the first column of the following table shall, on conviction, for each such offence, be punished with fine which may extend to the amount mentioned in that behalf in the third column of the said table.Explanation.—- The entries in the second column of the said table headed “Subject” are not intended as the definitions of offences described in the sections mentioned in the first column or even as abstracts of those sections, but are inserted merely as references to the subject of the sections, the numbers of which are given in the first column:—| Section | Subject | Fine which may be imposed |
| 1 | 2 | 3 |
| Section 18, sub-sections (1) and (4) | Duty of trustee to make an application to Deputy or Assistant Charity Commissioner for registration of public trust within time. | Rs. 10,000 |
| Section 18, sub-section (7) | Duty of trustee to send memoranda of movable property to certain officers and authorities within time | Rs. 10,000 |
| Section 22 | Failure to report a change | Rs. 10,000 |
| Section 22B | Failure to make an application within the time provided for | Rs. 10,000 |
| Section 22C | Failure to send memoranda within the time provided for. | Rs. 10,000 |
| Section 29 | Duty of an executor to apply for the registration of a public trust within the time provided for. | Rs. 10,000 |
| Section 32 | Duty to keep regular accounts. | Rs. 10,000 |
| Section 35 | Failure or omission to invest money in public securities. | Rs. 10,000 |
| Section 59 | Failure to pay contribution under section 58 by a trustee (other than the Charity Commissioner) or by a person charging or collecting dharmada. | Rs. 10,000 |