Section 27 in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
27. General penalty for offences.
- Save as otherwise expressly provided in this Act, any person, who contravenes any of the provision of this Act, or any rule made thereunder, shall on conviction, be punished with fine, which may extend to five hundred rupees, and in case of continued contravention thereof, with an additional fine which may extend to one hundred rupees per day for every day during which such contravention continues.
