Section 468 in The Maharashtra Municipal Corporations Act, 1949
468. Penalty for breach of rules, bye-laws, regulations or standing orders. - In making rules under section 454 or bye-laws, regulations or standing orders, the [State] Government, the Corporation, the Standing Committee, or the Commissioner, as the case may be, may provide that for any breach thereof the offender shall on conviction -
(a)be punished with fine which may extend to five hundred rupees, and in the case of a continuing breach with fine which may extend to twenty rupees for every day during which the breach continues, after conviction for the first breach;(b)be punished with fine which may extend to twenty rupees for every day, during which the breach continues, after receipt of written notice from the Commissioner or any municipal officer duly authorised in that behalf to discontinue the breach;(c)in addition to the imposition of such fine, be required to remedy the mischief so far as lies in his power.
