Section 97 in The Maharashtra Maritime Board Act, 1996
97. Penalty for contravention of sections 27, 28, 29, and 30.
Whoever contravenes the provision of any order issued under sections 27, 28 or 29 or fails to comply with any condition imposed under section 30 shall, on conviction, be punishable with fine which may extend to five thousand rupees and where the contravention or failure is a continuing one with further fine which may extend to five hundred rupees for each day after the first, during which such contravention or failure continues.
