Section 153(4) in The Gujarat Municipalities Act, 1963
(4)Penalty. - Whoever without such consent as is required by sub-section (1), makes, or causes to be made, or in disobedience to the requirements of a notice given under subsection (2) suffers to remain, any roof or wall of such material as aforesaid shall be punished with fine which may extend to one hundred rupees, and with further fine which may extend to ten rupees for every day on which the offence is continued unless the offence ceases to continue before the expiry of seven days from the date of the first conviction.
