Section 338(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Except as otherwise provided by or under this Act, there shall be charged a fee -(a)for every such licence at such rates as shall from time to time be specified in the respective provision of the by-laws relating to the grant of such licence; and(b)for every such written permission at such rates as shall from time to time be specified in the bye-laws made in this behalf:Provided that, -(i)such fee may be a recurring fee:(ii)the by-laws may provide for the levy of a higher fee by way of penalty for any act done by any person without licence or written permission;(iii)the higher fee levied under clause (ii) of this proviso shall be leviable in addition to any other penalty or liability to which such person may be liable under the provisions of this Act or any rules or by-laws made thereunder.
