Section 226 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
226. Hoards to be set up during repairs, etc.
(1)A person intending to construct or take down any building or to alter or repair any building externally shall or may cause, if the position or circumstances of the work is or are likely to cause obstruction, danger or inconvenience in any street, before beginning such work-(a)first obtain permission in writing from the Chief Officer so to do; and(b)cause sufficient hoards or fences to be put up in order to separate the area where the work is to be carried on from the street, and shall maintain such hoard, or fence standing and in good condition to the satisfaction of the Chief Officer during such time as the Chief Officer considers necessary for the public safety or convenience, and shall cause the same to be sufficiently lighted during the night and shall remove the same when directed by the Chief Officer.(2)Whoever contravenes any provision of sub-section (1) shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 21(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 21(2), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
