Section 475B in The Mumbai Municipal Corporation Act, 1888
475B. [ Punishment for failure to take action under section 351 or 354A. [Section 475B and 475C were inserted by Maharashtra 2 of 2012, Section 7 dated 13-3-2012.]
- Where it has been brought to the notice of. the Designated Officer that erection of any building or execution of any such work as is described in section 342, is commenced contrary to the provisions of section 342 or 347 or is otherwise unlawfully commenced or is being unlawfully carried on and if such Designated Officer has failed, without sufficient reasons, to take action as provided under section 351 or 354A, 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.
