Section 69 in The Maharashtra Non-Trading Corporations Act, 1959
69. Penalty for contravention of section 26 or 27.
If any default is made in holding a meeting of the corporation in accordance with section 26, or in complying with any directions of the State Government under sub¬section (1) of section 27, the corporation and every officer thereof who is in default, shall, on conviction, be punished with fine which may extend to five hundred rupees.
