Section 32 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
32. Penalty.
- Whoever contravenes any of the provisions of this Act, rules or conditions of a licence or a direction given by the Electrical Inspector (Lifts) under this Act or the rules, shall, on conviction, be punished with a fine which may extend to rupees fifty thousand and, in the case of a continuing contravention, with an additional fine which may extend to rupees one thousand for every day during which such contravention continues after conviction for the first such contravention.
