Section 13 in The Maharashtra Agricultural Pests And Diseases Act, 1947
13. Penalty.—
(1)Whoever removes any plant, earth, soil manure or any other thing referred to in clause (iii) of section 3 in contravention of the directions contained in a notification issued under section 3 shall, on conviction, be punishable with fine which may extend to Rs. 25.(3)Whoever commits a breach of the provisions of any rule made under section 17 shall, on conviction, be punishable with fine which may extend to Rs. 25.(3A)Whoever, having been convicted of an offence under sub-section (1) or (3) is again convicted of an offence under the same sub-section shall be punished with fine which may extend to Rs. 250, and in default of payment of fine, with simple imprisonment for a term which my extend to one month.(4)Whenever any person is convicted under this Act, the Court may in addition to the penalty imposed under this Act, order the destruction of any crop, plant or tree of the kind referred in clause (a), (b) or (c) of sub-section (1) of section 8.
