Section 53(7) in The Maharashtra Regional and Town Planning Act, 1966
(7)Any person prosecuted under clause (a) of sub-section (6) shall, on conviction, [be punished with imprisonment for a term [which shall not be less than one month but which may extend to three years and with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees, and in the case of a continuing offence with a further daily fine which may extend to two hundred rupees] [These words were substituted for the words 'be punished with fine which may extend to five thousand rupees' by Maharashtra 31 of 1983, Section 4(b).] for every day during which such offence continues after conviction for the first commission of the offence.
