Section 191 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
191. Filthy buildings, etc.
- Whoever, being the owner or occupier of any building or land, whether tenantable or otherwise, suffers the same to be in a filthy or unwholesome state, or, in the opinion of the Chief Executive Officer, a nuisance to persons residing in the neighbourhood, or overgrown with prickly pear, or rank and noisome vegetation, and who does not, within a reasonable time after notice in writing from any person authorised by the Chief Executive Officer in this behalf to cleanse, clear or otherwise put the same in a proper state, comply with the requisition contained in such notice, shall, on conviction before a Magistrate, be liable to a fine not exceeding rupees twenty-five, and if the offence be a continuing one, to a further fine not exceeding rupees five for every day during which the said offence is continued after conviction.
