Section 252(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)Any person who contravenes any provision of sub-section (2) shall, on conviction, be punished with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 32, (w.e.f. 14-1-2011).].
