Section 50(4) in Maharashtra Land Revenue Code, 1966
(4)Every person who makes, causes, permits or continues any encroachment on any land referred to in a notice issued under sub-section (3), shall in addition to the penalties specified in sub-section (2), be liable at the discretion of the Collector to a fine not exceeding [twenty-five rupees or such amount as may be prescribed, whichever is higher] [Substituted 'twenty-five rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] in the case of encroachment for agricultural purposes and [fifty rupees or as may be prescribed, whichever is higher] [Substituted 'fifty rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] in other cases for every day during any portion of which the encroachment continues after the date fixed for the notice to take effect.
