Section 73 in The Maharashtra Non-Trading Corporations Act, 1959
73. Penalty for contravention of section 33.
Any director of a corporation who fails to take reasonable steps to secure compliance by the corporation with the requirements of section 33, or who by his own willful act has been the cause of any default by the corporation thereunder, shall, on conviction, in respect of each such offence be punished with fine which may extend to fifty rupees.
