Section 150(4) in The Gujarat Municipalities Act, 1963
(4)Whoever contravenes the provisions of sub-section (3) shall be punished with fine which may extend to three thousand rupees and, in the case of continuing contravention, with an additional fine which may extend to twenty rupees for every day during which such contravention continues after the conviction for the first such contravention, and the Chief Officer may-(a)direct that the building be stopped, and(b)with the previous sanction of the executive committee, by written notice, require such building or portion thereof to the altered or demolished in accordance with the provisions of such notice.
