Section 183(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)Whoever lays out or makes any such street either without giving the notice required by sub-section (1) or otherwise than in accordance with the instructions issued by the Council under clause (a) of sub-section (3), or in any manner contrary to the provisions of this Act, or of any bye-law in force thereunder shall, on conviction, be punished with fine which may extend to [ten thousand rupees] [These words were substituted for the words 'one thousand rupees' by Maharashtra 1 of 2011, Section 5, (w.e.f. 14-1-2011).], and the Council may cause any street so laid out or made, to be altered and any building constructed in such street to be altered or removed and the expense thereby incurred shall be paid to the Council by the offender, and shall be recoverable in the same manner as an amount due on account of a property tax.
