Section 177(3) in The Maharashtra Village Panchayats Act, 1959
(3)Any bye-law made under the foregoing sub-sections may provide that a contravention thereof shall be punishable-(a)with a fine which may extend to fifty rupees;(b)in the case of continuing contravention with a fine, which may extend to five rupees per day after conviction for the first contravention during the period within which such contravention continues.
