Section 8 in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
8. Penalty.
(1)Any appointing authority or officer or employee entrusted with the duty or responsibility under sub-section (1) or Section 7 who willfully acts in a manner intended to contravene or defeat the purposes of this Act shall on conviction, be punished with imprisonment for a term which may extend to ninety days or fine which may extend to five thousand rupees, or with both.(2)No court shall take cognisance of an offence punishable under this section except with the previous sanction of the Government or officer authorised in this behalf by the Government.
