Section 52(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a Development Plan without being allowed to do so under section 45 or 47, or where the continuance of such use has been allowed under that section continues such use after the period for which the use has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed, shall, on conviction be punished [with fine which may extend to five thousand rupees] [These words were substituted for the word 'with fine which may extend to one thousand rupees', by Maharashtra 31 of 1983, Section 3(b).]; and in the case of a continuing offence, with a further fine which may extend to one, Hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
