Section 185(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Where a number or sub-number is put up on any premises or part thereof under the orders of the Council 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.Explanation.- In this section, "premises" means any building, but does not include only walls, compound walls, fencing, varandahs, fixed platforms plinths, door-steps or the like.
