Section 215(5) in The Gujarat Municipalities Act, 1963
(5)If any municipal borough in which a notification under sub-section (2) is for the time being in force, any person-(a)knowingly disobeys any order which for the time being is in force in such borough and which has been passed by the municipality in exercise of any power conferred on it under section 214 or under this section; or(b)obstructs any officer of the municipality or other person acting under the authority of the municipality in carrying out executively any such order, such person shall, be punished with fine which may extend to one thousand rupees.
