Section 149(4) in The Gujarat Municipalities Act, 1963
(4)Penalty. - Whoever lays out or makes any such street either without giving the notice required by sub-section (1) or, except in accordance with the provisions of subsection (3), without awaiting or otherwise than in accordance with the instructions issued by the executive committee, or in any manner contrary to the provisions of this Act or of any bye-law in force thereunder, shall be punished with fine which may extend to one thousand rupees; and the executive committee may cause any street so laid out or made to be altered and, any building constructed in such street to be altered or removed and the expense thereby incurred shall be paid to it by the offender, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter IX.
