Section 17 in The Maharashtra Motor Vehicles Tax Act, 1958
17. Other penalties.
- Whoever contravenes any of the provisions of this Act, if no other penalty is elsewhere provided therein for such a contravention, shall, on conviction, be [punished with fine which shall, except for special reasons to be recorded, not be less than fifty rupees and which may extend to two hundred rupees, and in the event of such person having been previously convicted of the same offence, with fine which shall not be less than one hundred rupees and which may extend to four hundred rupees.] [These words were substituted by Maharashtra 43 of 1969, Section 10.]
