Section 66A in The Maharashtra Public Trusts Act, 1950
66A. Punishment for contravention of provisions of Section 36.––
Whoever alienates or attempts to alienate any immovable property of the trust without the previous sanction of the Charity Commissioner in contravention of the provision of section 36 shall, on conviction, be punished with simple imprisonment, which may extend to six months or with fine, which may extend to rupees twenty-five thousand, or with both.
