Section 36(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(2)Whoever -(a)willingly attempts, in any manner whatsoever, to evade any fee leviable under this Act, or(b)willingly attempts, in any manner whatsoever, any payment of any fee or interest or both under this Act, or(c)contravenes any of the provisions of this Act or rules for which no specific penalty has been provided by this Act, or(d)fails to comply with the requirements of any order or any notice or any directions issued under any of the provisions of this Act or the rules by the Director or any Authority or the Chief Fire Officer of such Authority or any other officer authorised by any of them, for which no specific penalty has been provided by this Act, shall, on conviction, be punished,-(i)in case where the amount of fees or interest or both involved exceeds rupees 50,000 during the period of a year, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with fine;(ii)in case where such amount is less than rupees 50,000 during a year, with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with fine;(iii)in case of contravention of any provision of this Act or the rules made thereunder or failure to comply with the requirements of any order or notice as aforesaid, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with fine:Provided that, in the absence of any special and adequate reasons to the contrary to be mentioned in the judgment of the court, punishment under any of these paragraphs shall not be less than one month and such fine shall not be less than two thousand rupees.
