Section 279(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Whoever uses or employees any such whistle or trumpet as aforesaid in contravention of any provision of sub-section (1) shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 43(1), (w.e.f. 14-1-2011).] and in the case of continuing offence with further fine which may extend to [fifty rupees] [These words were substituted for the words 'five rupees' by Maharashtra 1 of 2011, Section 43(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
