Section 9 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(9)It shall be binding on the occupant of a dwelling structure to forthwith produce the photo-pass for inspection as and when demanded by the Competnet Authority or any officer specially authorised by it in this behalf or by any police officer who is competent to investigate the cognizable cases under the Code of Criminal Procedure, 1973, and non-production or failure on the part of such occupant to produce the photo-pass shall be sufficient ground or evidence for the police officer to take cognizance of an offence under this section:Provided that, no such demand for inspecting of the photo-pass of any occupant shall be made by the Authority or its officer or the police officer, after sunset and before sunrise.[Chapter I-C] [Chapter I-C was inserted by Maharashtra 1 of 2004, (w.e.f. 23-10-2003).] Special Provisions for in Situ Rehabilitation Housing Schemes For Protected Occupiers in Slum Areas
