193. Penalty for disobeying requisition under Section 189, 190, 191 or 192.
- Any owner or occupier of a house or land who fails to comply with a requisition issued by the Board under the provisions of' Section 189, 190 or 192 shall be liable for every such default, to a penalty not exceeding one hundred rupees, and to a further penalty not exceeding twenty rupees for every day during which the default is continued after the expiration of eight days from the date of service on him of such requisition.
