Section 276(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Any bye-law made under sub-section (1) may provide that a contravention thereof shall be punishable-(a)with a fine which may extend to fifty rupees;(b)in the case of a continuing contravention with a fine, which may extend to ten rupees per day after conviction for the first contravention within the period within which such contravention continues.
