Section 432 in The Maharashtra Municipal Corporations Act, 1949
432. Appeal to the Sessions Court from order passed under section 431. - (1) An appeal shall lie to the Sessions Court from an order passed by a Magistrate under section 431 within one month of the date thereof.
(2)The Sessions Court may, when disposing of an appeal under sub-section (1), direct by whom and in what proportions, if any, the costs of the appeal are to be paid, and costs so directed to be paid may on application to a Magistrate of the First Class having jurisdiction in the City, be recovered by him, in accordance with the direction of the Sessions Court, as if they were a fine imposed by himself.(3)When an appeal has been preferred to the Sessions Court under this section the Commissioner shall defer action upon the order of the Magistrate until such appeal has been disposed of and shall thereupon forthwith give effect to the order passed in such appeal by the Sessions Court, or, if the order of the Magistrate has not been disturbed by the Sessions Court, then to his order.(4)The Sessions Court may, from time to time, make rules for regulating the admission of appeals under sub-section (1) and the procedure to be followed in the adjudication thereof.IX. Arrest of Offenders
