Section 284(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ Whoever contravenes any of the provisions of sub-section (1) shall, on conviction, be punished, -(a)for the first offence, with an imprisonment for a term which may extend to one month or with a fine which shall not be less than one hundred rupees and which may extend upto one thousand rupees or with both;(b)for the second and every subsequent offence, with imprisonment for a term which may extent to six months or with fine which shall not be less than two hundred rupees and which extend upto two thousand rupees or with both.]
