Section 232(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)[ (a) No person shall require or compel any other person to carry, and no person shall carry, night-soil as a head-load for removing it from any premises or place to any other premises or place, or for disposal, in any part of the municipal area.(b)Whoever contravenes any provision of clause (a) shall, on conviction, be punished with imprisonment for a term which may extend to six months, or, with fine which may extend to [ten thousand rupees], or with both.(c)Whoever abets any offence punishable under this sub-section shall, if the act abetted is committed in consequence of the abetment, be punished with the punishment provided for such offence.]
