Section 196(1) in The Gujarat Municipalities Act, 1963
(1)Whoever, being the owner or occupier of any building, land, whether tenantable or otherwise, suffers the same to be in a filthy and unwholesome state, or in the opinion of the Chief Officer a nuisance to persons residing in the neighbourhood, or overgrown with prickly-pear or rank and noisome vegetation and who shall not, within a reasonable time after notice in writing by the Chief Officer to cleanse, clear or otherwise put such building or land in a proper state have complied with the requisition contained in such notice, shall be punished with fine which may extend to fifty rupees and with further fine which may extend to ten rupees for every day on which the failure to comply with the said notice is continued after the date of the first conviction for such offence.
