Section 185 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
185. Naming and numbering streets and numbering of premises.
(1)The Council shall -(a)give a name or a number to every public Street;(b)cause to be put or painted on a conspicuous part of any building, wall or any other place at or near each end or corner of or entrance to a public street, the name or the number by which such street is to be known;(c)determine the number or sub-number by which any premises or part thereof shall be known;and may by written notice require the owner of any premises or part thereof either to put up a metal plate showing the number or sub-number of such premises or part determined under clause (c) 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 Council.(2)Any person, who destroys, pulls down or defaces any such name or number of a public street or number or sub-number of any premises or part thereof or puts up any name, number or sub-number different from that determined by the Council and any owner of any premises or part thereof who does not at his own expense put up such number or sub-number of such premises or part thereof, shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 6, (w.e.f. 14-1-2011).].(3)Where a number or sub-number is put up on any premises or part thereof under the orders of the Council 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.Explanation.- In this section, "premises" means any building, but does not include only walls, compound walls, fencing, varandahs, fixed platforms plinths, door-steps or the like.
