Section 207(3) in The Gujarat Municipalities Act, 1963
(3)Upon a conviction being obtained in respect of any place under sub-section (2) of this section, the magistrate shall, on the application of the executive committee but not otherwise, order such place to be closed, and thereupon appoint persons or take other steps to prevent such place being so used; and every person who so uses or permits the use of a place after it has been so ordered to be closed, shall be punished with fine which may extend to ten rupees for each day during which he continues to use, or permits such use of, the place after it has been so ordered to be closed.
