Section 217(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Whoever fails to comply with the notice under 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 18(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 18(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
