Section 179(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Whoever contravenes any provision of sub-section (1), shall unless the provisions of clause (a) of sub-section (6) of Section 176 apply, 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(1)(a), (w.e.f. 14-1-2011).], and in the case of a 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(1)(b), (w.e.f. 14-1-2011)] for every day after the first during which such contravention continues.
