Section 475(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whoever, contravenes any provision of sub-section (1) of section 267 shall be punished with imprisonment which may extend to [six months, or with fine which may extend to five hundred rupees,] [These words were substituted for the words 'one month, or with fine which may extend to one hundred rupees' by Maharashtra 21 of 1989, Section 57.] or with both.
