Section 215(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(7)If any order made under sub-section (6) is disobeyed or the execution thereof resisted, the offender shall, on conviction be punished with imprisonment for a term which may extend to three months, or 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 16(2), (w.e.f. 14-1-2011).], or with both.
