Section 193(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Whoever-(a)occupies or permits to be occupied any such building or part thereof affected by such construction without giving any notice as required under subsection (1) or in contravention of the provisions of sub-section (2); or(b)fails to comply with any order or requisition made under sub-section (1),shall, on conviction, be punished with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 10(1), (w.e.f. 14-1-2011).], and in the case of continuing contravention or non-compliance with further fine which may extend to [Two hundred and fifty rupees] [These wards were substituted for the words 'twenty-five rupees' by Maharashtra 1 of 2011, Section 10(2), (w.e.f. 14-1-2011).] for every day after first during which such contravention or non-compliance continues.
