Section 9 in The Maharashtra Electricity Duty Act, 1958
9. Penalties.
- If any person-(a)fails to keep books of account or to submit returns in accordance with the provisions of section 5 and the rules made in that behalf under section 12, or(ai)[ contravenes any rule made under the Act, or] [Clause (ai) was inserted by Maharashtra 18 of 1963, Section 7(a).](b)wilfully obstructs an Inspector in the exercise of the powers conferred upon him by or under his Act,he shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 18 of 1963, Section 7(b).].
