Section 291(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Whoever, within a municipal area, allows any cattle which are his property or in his charge to stray in any street or to trespass upon any private or public property shall, on conviction, be punished -(i)for the first offence, with fine which may extend to [three thousand rupees] [These words were substituted for the words 'three hundred rupees' by Maharashtra 1 of 2011, Section 47(1)(a), (w.e.f. 14-1-2011).];(ii)for a second or subsequent offence, with imprisonment for a term which may extend to six months, or 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 47(1)(b), (w.e.f. 14-1-2011).], or with both.
