Section 251(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Whoever commits a breach of any notice given or of any condition imposed by the Council in exercise of any power under this section shall, on conviction, be punished with fine which may extend to [five thousand rupees] [These words substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 31, (w.e.f. 14-1-2011).].
