Section 275(4) in The Gujarat Panchayats Act, 1993
(4)Any bye-laws made under this section may provide that a contravention thereof shall be punishable-(a)with a fine which may extend to two hundred rupees;(b)in the case of a continuing contravention with a fine, which may extend to twenty five rupees per day after conviction for the first contravention during the period within which such contravention continues.
