Section 189(13) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(13)[ Where it has been brought to the notice of the Chief Officer or any other officer of the Council, nominated by the Council in the prescribed manner, that erection of any building or execution of any work is carried out or commenced contrary to the provisions of the Act, rules or bye-laws and if such officer has failed, without sufficient reasons, to take action as provided under this section, he shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to twenty thousand rupees, or with both.] [Sub-section (13) was added by Maharashtra 2 of 2012, Section 26(2), (w.e.f. 4-8-2012).]
