Section 246 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
246. Penalty for contravention of provision relating to dangerous diseases.
(1)Whoever knowingly contravenes any provision of sections 238, 239, 241, 242, 243 or 244 or clause (d) of section 245, or disobeys any order or requisition made under any of the aforesaid sections, or obstructs any officer of the Council or other person acting under the authority of the Council in carrying out executively any such order, shall, on conviction, be punished with fine which may extend to [two thousand rupees] [These words were substituted for the words 'two hundred rupees' by Maharashtra 1 of 2011, Section 29(1)(a), (w.e.f. 14-1-2011).], and in the case of continuing offence with further fine which may extend to [two hundred rupees] [These words were substituted for the words 'twenty rupees' by Maharashtra 1 of 2011, Section 29(1)(b), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.(2)Whoever contravenes any provision of clauses (a), (b) or (c) of section 245 or disobeys any order or requisition made under any of the aforesaid clauses, or obstructs any officer of the Council or other person acting under the authority of the Council in carrying out executively any such order, shall, on conviction, be punished with fine which may extend to [ten thousand rupees] [These words were substituted for the words 'one thousand rupees' by Maharashtra 1 of 2011, Section 29(2)(a), (w.e.f. 14-1-2011).], and in the case of continuing offence with further fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 29(2)(b), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
