Section 85(1) in Maharashtra Public Universities Act, 2016
(1)If the university or management, as the case may be, fails, without any reasonable cause, to comply with any direction issued by the Tribunal under section 83 within the period specified in the direction, or within such further period as may be allowed by the Tribunal, the university or management, as the case may be, shall on conviction, be punished-(a)for the first contravention, with fine which may extend to one lakh rupees:Provided that, in the absence of special and adequate reasons to the contrary to be recorded in the judgement of the Tribunal, the fine shall not be less than ten thousand rupees;(b)for the second and subsequent contraventions, with fine which may extend to five lakh rupees for each such contravention:Provided that, in the absence of special and adequate reasons to the contrary to be recorded in the judgement of the Tribunal, the fine shall not be less than five thousand rupees:Provided further that, when the direction issued by the Tribunal is not complied with, within the period stipulated in the direction or within such further period as allowed by the Tribunal, and when the contravention is a continuing one, the convicted person shall be punished with a further fine of rupees five hundred per day during which such contravention continues after conviction.
