Section 210 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
210. Encroachment on municipal drains.
(1)No person shall, without the written consent of the Chief Officer, -(i)make or cause to be made any drain into or out from any of the drain vested in the Council; or(ii)construct a building over any drain, culvert or gutter vested in the Council(2)The Chief Officer may, by written notice, require any person -(i)to demolish, alter; remake, or otherwise deal with any drain constructed in contravention of sub-section (1), as he may think fit, or(ii)to pull down or otherwise deal with any building or part thereof constructed in contravention of sub-section (1) as he may think fit.(3)Any person who contravenes any provision of sub-section (1), shall, on conviction, be punished with fine which may extend to [one thousand rupees, and in the case of continuing offence with further fine which may extend to one hundred rupees for every day after the first during which such contravention continues] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 14, (w.e.f. 14-1-2011).].
