Section 202(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Whoever fails to comply with the notice issued by the Chief Officer under subsection (1) or sub-section (2) 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 13(1), (w.e.f. 14-1-2011).], and in the case of continuing offence 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 13(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
