Section 278(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Whoever establishes, alters, enlarges or extends or permits the establishment, material, alteration, enlargement or extension of any such factory, workshop or place of business without a licence or in contravention of any conditions subject to which the licence may have been granted shall, on conviction, be punished with fine which may extend to [ten thousand rupees, and in the case of continuing offence with further fine which may extend to one thousand rupees for every day after the first during which such contravention continues] [These words were substituted for the words 'one thousand rupees' by Maharashtra 1 of 2011, Section 42, (w.e.f. 14-1-2011).].Explanation. - Nothing in this section or section 280 shall be deemed to affect any provision of the Indian Boilers Act, 1923, or authorize any order relating to the fixing or fencing of any engine, mill-gearing, hoist or other machinery in any factory to which the provisions of the Factories Act, 1948, are applicable.
