Section 54(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Any person, who continues to carry out the development of land, whether for himself or on behalf of the owner or any other person, after such notice has been served shall, on conviction [be punished with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both] [These words were substituted for the words 'be punished with fine which may extend to Five Thousand rupees', by Maharashtra 31 of 1983, Section 5.]; and when the non-compliance is a continuing one, with a further fine which may extend to one hundred rupees for every day after the date of the service of the notice during which the non-compliance has continued or continues.
