Section 294(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Whoever after such direction keeps any pigs in any place within the municipal area or specified part thereof without the permission required as aforesaid or otherwise than in accordance with the terms thereof, 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 49, (w.e.f. 14-1-2011).].
