Section 194 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
194. Building for human habitation not to be used as godown, etc. and vice versa.
(1)No person shall without the written permission of the Chief Officer or otherwise than in conformity with the terms of such permission, -(i)use or permit to be used any building or part thereof originally constructed or authorised to be used for human habitation as a godown, warehouse, workshop, workplace, factory, stable, or a motor garage; or(ii)use or permit to be used any human habitation any part of a building not originally constructed or authorised to be used for that purpose.(2)If any person contravenes any provision of sub-section (1), he shall, on conviction, be punished with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 11(1), (w.e.f. 14-1-2011).], and in the case of continuing contravention with further fine which may extend to [one hundred rupees] [These words were substituted for the words 'ten rupees' by Maharashtra 1 of 2011, Section 11(2), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
