Section 329(2) in Maharashtra Land Revenue Code, 1966
(2)It shall be lawful for the State Government, in making any rules under this Code to prescribe that any person committing a breach of the same shall, in addition to any other consequences that would ensue from such breach, be punishable with such fine not exceeding [one thousand rupees or such amount as may be prescribed, whichever is higher] [Substituted 'one thousand rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] as the Collector may, after giving such person an opportunity to be heard, deem fit to impose.
