Section 211 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
211. Power in respect of drains, etc., unauthorisedly constructed, rebuilt or unstopped.
(1)If any drain, privy, water-closet, house-gully or cesspool on any land within a municipal area, is constructed, rebuilt or unstopped either without the consent or contrary to the orders, directions or bye-laws, of the Council or contrary to the provisions of any enactment in force at the time when it was so constructed, rebuilt or unstopped, the Chief Officer, subject to [the control of the President,] [These words were substituted for the words 'the control of the Council' by Maharashtra 4 of 1974, Section 30.] may, by written notice, require such drain, privy, water-closet, house-gully or cesspool to be demolished, amended, or altered as it may deem fit,(2)Any person who fails to comply with any notice issued by the Chief Officer under sub-section (1), shall on conviction, be punished with fine which may extend to [one thousand rupees, and in the case of continuing offence with further fine which may extend to one hundred rupees for every day after the first during which such contravention continues] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 15, (w.e.f. 14-1-2011).].
