Section 47 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
47. Penalty for not complying with directions under section 26(2).
If the outgoing Chairman or Vice-Chairman to whom a direction has been issued under sub-section (2) of section 26 does not, except for reasons beyond his control, comply with such direction, he shall, on conviction, be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees, or with both.
