Section 48 in Maharashtra Housing (Regulation And Development) Act, 2012
48. Penalty for contravention of other provisions of this Act or rules made thereunder.
- Any person, other than the promoter, who, without reasonable cause, fails to comply with, or contravenes, any other provisions of this Act or of any rules made thereunder, or does not pay the penalty imposed on him by the Housing Regulatory Authority shall, if no other penalty is expressly provided therefor, upon the order by the Housing Regulatory Authority in that regard, be liable to pay the penalty which may extend to rupees fifty thousand.
