Section 393(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)Any candidate who is elected councillor for more than one ward at contested ward elections and who fails to comply with a written notice lawfully given by the Commissioner requiring him to choose for which of the wards he shall serve shall be deemed to have committed an offence punishable under section 177 of the Indian Penal Code (XLV of 1860).
