Section 202(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)Where a number or sub-number is put up on any premises or part thereof under the orders of the Chief Executive Officer in accordance with sub-section (1), the expenses of such work shall be payable by the owner of such premises or part thereof, as the case may be:Provided that, the maximum rate of charge for such work shall be fixed by the Chief Executive Officer.Explanation. - In this section 'premises' means a house, out-house, stable, shed, hut or other structure whether of masonry, bricks, wood, mud, metal or any other material whatever whether used as a human dwelling or otherwise.Public Markets
