Section 179(8) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(8)Whoever contravenes the conditions of any permission granted under subsection (4), or fails to comply with the provisions of sub-section (6) or (7), shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 2(2)(a), (w.e.f. 14-1-2011).], and in the case of continuing contravention with further fine which may extend to [two hundred rupees] [These words were substituted for the words 'twenty rupees' by Maharashtra 1 of 2011, Section 2(2)(b), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
