Section 67 in The Maharashtra Public Trusts Act, 1950
67. Other offences.––
Whoever contravenes any of the provisions of this Act or the rules for which no specific penalty has been provided by this Act or fails without reasonable cause to comply with any order passed or direction issued under any of the provisions of this Act by the Charity Commissioner, Joint Charity Commissioner or Deputy or Assistant Charity Commissioner shall, on conviction, be punished with fine which may extend to Rs. 10,000.
