Section 202 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
202. Numbering of premises.
(1)The Chief Executive Officer may, from time to time by written notice, require the owner of any premises or part thereof either to put up by means of a metal plate number or sub-number on such premises or part thereof in such position and manner as may be specified in such notice, or to signify in writing his desire that such work shall be executed under the orders of the Chief Executive Officer.(2)Any person who destroys, pulls down or defaces any such number or sub-number or puts up any number or sub-number different from that put up by order of the Chief Executive Officer and any owner of any premises or part thereof who does not at his own expense keep such number or sub number in good order after it has been put up thereon shall, on conviction, be punished with fine which may extend to twenty rupees.(3)Where a number or sub-number is put up on any premises or part thereof under the orders of the Chief Executive Officer in accordance with sub-section (1), the expenses of such work shall be payable by the owner of such premises or part thereof, as the case may be:Provided that, the maximum rate of charge for such work shall be fixed by the Chief Executive Officer.Explanation. - In this section 'premises' means a house, out-house, stable, shed, hut or other structure whether of masonry, bricks, wood, mud, metal or any other material whatever whether used as a human dwelling or otherwise.Public Markets
