Section 234 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
234. Power of Chief Executive Officer to prosecute.
(1)The Chief Executive Officer may direct any prosecution for any public nuisance whatever, and may order proceedings to be taken for the recovery of any penalties, and for the punishment of any persons offending against the provisions of this Act, or of any bye-law thereunder, and may order the expenses of such prosecutions or other proceedings to be paid out of the district fund:Provided that, no prosecution for an offence under this Act or of any bye-law thereunder shall be instituted except within six months next after the commission of such offence.(2)Any prosecution under this Act or under any bye-law thereunder may, save as therein otherwise provided, be instituted before any Magistrate; and every fine or penalty imposed under or by virtue of this Act or any bye-law thereunder, and also all claims to compensation or other expenses for the recovery of which no special provision is otherwise made in this Act, may be recovered on application to such Magistrate, by the distress and sale of any moveable property within the limits of his jurisdiction belonging to the person from whom the money is claimed.
