Section 215(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Whoever contravenes an provision of sub-section (2), shall, on conviction, be punished with imprisonment for a term which may extend to one month, or 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 16(1), (w.e.f. 14-1-2011).], or with both.
