Section 291(1)(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(i)for the first offence, with fine which may extend to [three thousand rupees] [These words were substituted for the words 'three hundred rupees' by Maharashtra 1 of 2011, Section 47(1)(a), (w.e.f. 14-1-2011).];