Section 73A(7) in The Bombay Land Revenue Code, 1879
(7)Where any occupancy is transferred to a non-tribal in contravention of subsection (1) such non-tribal shall, without prejudice to any other liability to which he may be subject, be liable to pay to the State Government, a penalty not exceeding three times the value of the occupancy such penalty and value to be determined by the Collector, and such determination shall be, final:Provided that before levying any such penalty, the non-lribal shall be given a reasonable opportunity of being heard.
