Section 11B in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
11B. Penalty for failure to give intimation under section 44-A.
- Subject to the maximum amount of penalty of Rs. ten thousand prescribed by sub-clause (i) of clause (a) of sub-section (3) of section 44-A, the penalty for failure to inform the date on which the change of user of land commenced and to furnish the other information as required by sub-section (2) of that section shall be such amount as is not less than twenty times the non-agricultural assessment for the period of default.
