Section 6 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
6. Penalty for failure to furnish return.-
When a person required to furnish a return under section 5 fails to furnish such return without reasonable cause within the time aforesaid the Collector may, after holding an inquiry in the prescribed manner, impose on the superior holder a penalty of fifty rupees.
