Section 236(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Any person who fails to comply with the notice issued under sub-section (1) shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 28(1), (w.e.f. 14-1-2011).], and in the case of continuing non-compliance with further fine which may extend to [one hundred rupees] [These words were substituted for the words 'ten rupees' by Maharashtra 1 of 2011, Section 28(2), (w.e.f. 14-1-2011).] for every day after the first, during which such non-compliance continues.
