Section 168B(3) in The Maharashtra Village Panchayats Act, 1959
(3)If the Mamlatdar, Tahsildar, Naib-Tahsildar or Mahalkari is satisfied that the order issued by him under sub-section (1) is contravened by any owner or keeper of cattle, he may impose a fine not exceeding five hundred rupees. Any fine so imposed, may, on failure of such owner or keeper to pay the same within the specified time, recovered by sale of all or any of the cattle ordered to be removed under sub-section (l).]
