Section 45 in Maharashtra Housing (Regulation And Development) Act, 2012
45. Penalty for contravention of Sections 6, 16 or 17.
- Whoever, without reasonable cause, fails to comply with, or contravenes, the provisions of sections 6, 16 or 17 shall, upon the order by the Housing Regulatory Authority in that regard, be liable to pay the penalty of rupees ten thousand for each day during which such non-compliance continues, or rupees fifty lakhs, whichever is lower.
