Section 12A in Maharashtra Land Improvement Schemes Act, 1942
12A. [ Penalty. - Any person who contravenes or causes any contravention of any of the provisions of a scheme which has come into force under section 10, or any of the regulations made under section 10A, or does any act which causes damage to any of the works carried out under the scheme or fails to fulfil any liability imposed upon him under section 13 [or 13A] [This section section was inserted by Bombay 3 of 1944, section 3, read with Bombay 29 of 1948, section 2.] or sub-section [(4)] [The brackets and figure '(4)' were substituted for the brackets and figure '(5) by Bombay 7 of 1945, read with Bombay 29 of 1948, section 2.] of section 25 [or of section 25A] [The words, figures and letter 'or of section 25A' were inserted by Bombay 51 of 1954, section 2.] shall, on conviction, be punishable with fine which may extend to fifty rupees or with simple imprisonment for a period which may extend to one month, or with both.]
