Section 109 in The Maharashtra Maritime Board Act, 1996
109. Provisions with respect to regulations.
(1)No regulation made by the Board under this Act shall have effect until the same has been published by the Board in the Official Gazette.(2)Any regulation made under this Act may provide that a breach thereof shall, on conviction, be punishable with fine which may extend to tw6 hundred rupees and where the breach is a continuing one, with further fine which may extend to fifty rupees for every day during which such breach continues.
