Section 48(7) in Maharashtra Land Revenue Code, 1966
(7)Any person who without lawful authority extracts, removes, collects, replaces, picks up or disposes of any mineral from working or derelict mines, quarries, old dumps, fields, bandhas (whether on the plea of repairing or construction of bunds of the fields or on any other plea), nallas, creeks, river-beds, or such other places wherever situate, the right to which vests in, and has not been assigned by the State Government, shall, without prejudice to any other mode of action that may be taken against him, be liable, [on the order in writing of the Collector or any revenue officer not below the rank of Tahsildar authorised by the Collector in this behalf, to pay penalty of an amount [upto five times] [Substituted 'on the order in writing of the Collector, to pay penalty not exceeding a sum determined, at three times' by Maharashtra Act No. 27 of 2015, dated 17.8.2015.]] the market value of the minerals so extracted, removed, collected, replaced, picked up or disposed of as the case may be:[***] [Deleted 'Provided that, if the sum so determined is less than one thousand rupees, the penalty may be such larger sum not exceeding one thousand rupees as the Collector may impose.' by Maharashtra Act No. 27 of 2015, dated 17.8.2015.]
