Section 275(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Whoever uses or permits the use of any premises in contravention of the provisions of sub-section (1), or whoever refuses to comply with any notice issued by the Chief Officer under sub-section (2) shall, on conviction, be punished with fine which may extend to, [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 40(1), (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 40(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
