Section 490(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ Notwithstanding anything contained in this Act, when the removal of anything is effected under section 314, the Commissioner may direct that the owner thereof shall, in addition to the expenses incurred in effecting the removal of the thing, pay by way of penalty such sum not exceeding [ten thousand rupees] [Sub-section (4) was added by Maharashtra 51 of 1975, Section 19.] as the Commissioner may specify, and such sum if not paid, shall be recoverable in the same manner in which the expenses incurred in effecting the removal of the thing are recoverable.]Recovery of expenses by the Commissioner [and the General Manager.] [These words were added by Bombay 48 of 1948, Section 50(i).]
