Section 224(3) in The Gujarat Municipalities Act, 1963
(3)Whoever lodges or permits to be lodged any pilgrims in any place or building without or in contravention of any of the conditions of or after the withdrawal of or during the suspension of such licence, shall be punished with a fine not exceeding ten rupees for each such pilgrim for each day or part of a day during which such pilgrim has been so lodged.
