Section 207(3) in The Mumbai Municipal Corporation Act, 1888
(3)In addition to the fees chargeable under sub-section (1) or (2), when peons are kept in-charge of the destrained property, a fee of [rupees fifty] [These words were substituted for the words 'rupeees ten' by Maharashtra 10 of 1998, Section 109(b).] per day, for each peon employed shall be charged.
