Section 81 in The Maharashtra Non-Trading Corporations Act, 1959
81. Penalty for contravention of section 61.
If any corporation or any person as is referred to in sub-section (2) of section 61 refuses or neglects to furnish the information or explanation required under that sub¬section, the corporation and each such person shall, on conviction, be punished with fine which may extend to twenty rupees in respect of each such offence.
