Section 231 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
231. Non-removal of filth etc.
- Whoever, being the owner or occupier of any building or land, keeps or allows to be kept for more than twenty-four hours, or otherwise than in some proper receptacle, any dirt, dung, bones, ashes, night-soil, filth or any noxious or offensive matter, in or upon such building or land, or suffers such receptacle to be in a filthy or noxious state, or neglects to employ proper means to remove the filth from and to cleanse and purify such receptacle, or keeps or allows to be kept in or upon such building or land any animal in such a way as to cause a nuisance, shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 25(1), (w.e.f. 14-1-2011).], and in the case of continuing offence with further fine which may extend to [two hundred rupees] [These words were substituted for the words 'twenty rupees' by Maharashtra 1 of 2011, Section 25(2), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
