Section 249(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)Any owner who after the date specified in any requisition issued under subsection (2) permits the overcrowding of any building in contravention of such requisition, and any person who omits to vacate any such building in accordance with the notice given to him under sub-section (4), shall on conviction, be punished with fine which may extend to [one hundred rupees] [These words were substituted for the words 'ten rupees' by Maharashtra 1 of 2011, Section 30, (w.e.f. 14-1-2011).] for each day subsequent to the date specified in such requisition during which such overcrowding, or such omission to vacate, continues.
