Section 19(3) in The Maharashtra Rent Control Act, 1999
(3)Any landlord who recovers possession on the ground specified in clause (i) or (j) of sub-section (1) of section 16 and fails to carry out any undertaking referred to in sub-clause (i), (ii), (iii), (iv) or (v) of clause (d) of sub-section (6) of the said section without any reasonable excuse or fails to comply with the order of the court under sub-section (1) shall, without prejudice to his liability in execution to the order under sub-section (2), on conviction, be punishable with imprisonment for a term which may extend to thirty days or with fine which may extend to five thousand rupees or with both.
