(2)Whoever acts as, or exercise the functions of the Chairperson or Deputy Chairperson of a Municipality knowing that under this Act or the rules made thereunder he is not entitled or has ceased to be entitled to hold such office or to exercise such functions shall, on conviction, be punished with fine not exceeding -[fifteen thousand rupees] [Substituted 'two thousand rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] for such offence.
