Section 226(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Whoever contravenes any provision of sub-section (1) shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 21(1), (w.e.f. 14-1-2011).], and in the case of continuing contravention with further fine which may extend to [one hundred rupees] [These words were substituted for the words 'ten rupees' by Maharashtra 1 of 2011, Section 21(2), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
