Section 26A(3) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(3)Any person, who fails to furnish information as provided in this section within the period specified in such notification, shall be liable to pay, by way of penalty, a sum not exceeding rupees ten thousand and in case of continuing default, for a period beyond two months, a further penalty of rupees one hundred for every day of such continuance.]
