Section 215(2) in The Bombay Land Revenue Code, 1879
(2)[ (a) Nothing in section 214 shall authorise the State Government to make retrospectively a rule prescribing a penalty referred to in sub-section (1).(b)Notwithstanding the retrospective operation of any rule made under section 214, nothing or no action constituting breach of such rule done or taken by a person before such rule is so made shall render such persons liable to penalty prescribed under subsection (1).]].
