Section 203(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)Whoever in contravention of this section, sets up, establishes, continues or allows to be continued any market shall, on conviction, be punished with fine which may extent to five hundred rupees, and in case of a continuing breach with fine which may extend to one hundred rupees for each day after the first during which the breach continues.
