Section 33(2) in The Maharashtra Medical Practitioners Act, 1961
(2)[ Any person, who acts in contravention of any of the provisions of sub-section (1) shall, on conviction, [be punished,-(a)for the first offence, with rigorous imprisonment for a term which shall not be less than two years but which may extend to five years and with fine which shall not be less than thousand rupees but which may extend to ten thousand rupees; and(b)for a second or subsequent offence, with rigorous imprisonment for a term which may extend to ten years and with fine which may extend to twenty-five thousand rupees:]Provided that, when the contravention is continued after the order of conviction, a further fine which may extend to five hundred rupees, for each day of continuation of such contravention, may be imposed.] [Sub-section (2) was substituted by Maharashtra 21 of 1993, Section 5.]
