Section 281(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Whoever keeps in or upon any premises any article in contravention of the provisions of sub-sections (1) or (2) or in contravention of any conditions subject to which a licence may have been granted, shall, on conviction, be punished with fine which may extend to [two thousand rupees] [These words were substituted for the words 'two hundred rupees' by Maharashtra 1 of 2011, Section 45(1), (w.e.f. 14-1-2011).], and in the case of continuing affence with further fine which may extend to [two hundred rupees] [These words were substituted for the words 'twenty rupees' by Maharashtra 1 of 2011, Section 45(2), (w.e.f. 14-1-2011).] for every day alter the first during which such offence continues.
