Section 283(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punished with imprisonment for a term which may extend to one month or with a fine which shall not be less than five hundred rupees and which may extend upto five thousands rupees or with both.] [Sub-section (3) was added by Maharashtra 21 of 1989, Section 40.]General provisions
