Section 267(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Whoever uses or allows to be used any place for any of the purposes specified in sub-section (1), without a licence, or in contravention of any conditions subject to which a licence may have been granted under sub-section (1), shall, on conviction, be punished with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 36(1), (w.e.f. 14-1-2011).] if the contravention is of clause (i) or (ii) of sub-section (1) and with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 36(2), (w.e.f. 14-1-2011).] if the contravention is of clause (iii) of that sub-section, and in the case of continuing contravention of the said clause (i) or (ii) with further fine of [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 36(3), (w.e.f. 14-1-2011).] and of the said clause (iii) with further fine of [one hundred rupees] [These words were substituted for the words 'ten rupees' by Maharashtra 1 of 2011, Section 36(4), (w.e.f. 14-1-2011).], for every day after the first during which such contravention continues.
