Section 54 in The Maharashtra Village Panchayats Act, 1959
54. Numbering of premises.
(1)The panchayat may, from time to time, by written notice require the owner of any premises or a part thereof either to put up by means of a metal plate a number or sub-number on such premises or part thereof in such position and manner as may be specified in such notice or to signify in writing his desire that such work shall be executed under the orders of the panchayat.(2)Any person who destroys, pulls down or deface any such number or sub-number or puts any number or sub-number different from that put up by order of the panchayat and any owner of any premises or part thereof who does not at his own expense keep such number or sub-number in good order after it has been put up thereon, shall on convection, be punished with fine which may extend to twenty rupees.(3)Where a number or sub-number is put up on any premises or part thereof under the orders of the panchayat in accordance with sub-section (1), the expenses of such work shall be payable by the owner of such premises or part thereof, as the case may be.Explanation. - In this section "premises" means a house, out-house, stable, shed, hut or other structure whether of masonry, bricks, wood, mud, metal, or any other material whatsoever whether used as a human dwelling or otherwise.[Chapter III-A] [This Chapter was inserted by Maharashtra 27 of 2003, Section 4.] Special Provisions for gram Sabha and panchayat in Scheduled Areas
