Section 265(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Any person who fails to give an intimation as required by sections 259, 260, 262 or 263 shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 35(1), (w.e.f, 14-1-2011).].Any person who wilfully makes, or causes to be made, for the purpose of being inserted in any register of births or register of deaths, any false statements shall, 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 35(2), (w.e.f. 14-1-2011).].
