Section 292(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(b)for a second or subsequent offence, with fine which may extend to [two thousand and five hundred rupees] [These words were substituted for the words 'two hundred and fifty rupees' by Maharashtra 1 of 2011, Section 48(2), (w.e.f. 14-1-2011).].
