Section 185(3) in The Gujarat Municipalities Act, 1963
(3)Whoever, not being duly authorised in that behalf, removes earth, sand or other material from, or makes any encroachment in or upon any open space which is not private property, shall be punished with fine which may extend to two hundred rupees, and, in the case of encroachment, with further fine which may extend to twenty rupees for every day on which the encroachment continues after the date of first conviction for such offence.
