Section 221(4) in The Gujarat Municipalities Act, 1963
(4)Whoever uses without licence or during the suspension or after the withdrawal of a licence, any place for any purpose mentioned in sub-section (1) in any municipal borough in which bye-laws are for the time being in force prescribing the conditions on or subject to which, the circumstances in which, and the areas or localities in respect of which, licences for such use may be granted, refused, suspended or withdrawn, shall be punished with fine which may extend to one hundred rupees and with further fine which may extend to twenty rupees for every day on which such use is continued after date of first conviction.
