Section 211(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Any person who fails to comply with any notice issued by the Chief Officer under sub-section (1), shall on conviction, be punished with fine which may extend to [one thousand rupees, and in the case of continuing offence with further fine which may extend to one hundred rupees for every day after the first during which such contravention continues] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 15, (w.e.f. 14-1-2011).].
