Section 194(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)If any person contravenes any provision of sub-section (1), he 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 11(1), (w.e.f. 14-1-2011).], and in the case of continuing contravention 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 11(2), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
