- Whoever-(a)occupies or makes any encroachment on any highway in contravention of the provisions of sub-section (1) of section 21, or(b)fails to comply with the notice served on him under sub-section (1) of section 23 for no valid reason,shall, on conviction, be punished-(a)for a first offence with fine which may extend to [one thousand rupees] [These words were substtuted for the words 'two hundred and fifty rupees' by Maharashtra 37 of 1999, Section 12(a).],(b)for a subsequent offence in relation to the same encroachment with fine which may extend to [two thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 37 of 1999, Section 12sb).] plus a further fine not exceeding [hundred rupees per day] [These words were substituted for the words 'fifty rupees per day' by Maharashtra 37 of 1999, Section 12(c).] on which such occupation of the highway or encroachment continues.
