Section 231 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
231. Punishment for disobedience of orders and notices not punishable under any other section.
- Whoever disobeys or fails to comply with any lawful direction given by any written notice issued by or on behalf of a Zilla Parishad under any power conferred by this Chapter, or fails to comply with the conditions subject to which any permission was given to him by or on behalf of a Zilla Parishad or the Chief Executive Officer under any power so conferred, shall, on conviction, before a Magistrate if the disobedience or failure is not an offence punishable under any other section, be punished with fine which may extend to fifty rupees and to a further fine which may extend to five rupees for every day during which the said disobedience or failure continues after the date of the first conviction:Provided that, when the notice fixes a time within which a certain act is to be done, and no time is specified in this Act, it shall rest with the Magistrate to determine whether the time so fixed was a reasonable time within the meaning of this Act.
