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[Cites 0, Cited by 11] [Entire Act]

State of Maharashtra - Section

Section 472 in The Mumbai Municipal Corporation Act, 1888

472. [ Continuing offences. [Section 472 was substituted for the original section by Bombay 5 of 1905, Section 58.]

- Whoever, after having been convicted, of-
(a)contravening any provision of any of the sections, sub-sections or clauses mentioned in the first column of the following table, or of any regulation made thereunder, or
(b)failing to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses,
continues to contravene the said provisions or to neglect to comply with try said requisition or fails to remove or rectify any work or thing done in contravention of the said provision, as the case may be, shall be punished, for each day that he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the third column of the said table [subject however, to minimum daily fine which shall not be less than the amount mentioned, in the fourth column of the said table].]Explanation. - The entries in the second column of the said table headed "Subject" are not intended as definitions of the offences described in the sections, sub-sections and clauses mentioned in the first column, or even as abstracts of those sections, sub-sections, and clauses, but are inserted merely as references to the subject of the sections, sub-sections and clauses, the numbers of which are given in the first column.
[Sr. No. [This table was substituted by Maharashtra 24 of 2006, Section 3 (w.e.f. 18.7.2006)] Section, sub-section or clause Subject Daily fine which may be imposed Minimum daily fine which shall be imposed
(1) (2) (3) (4) (5)
1. Section 223 sub-section (1) Buildings, etc., not to be erected without permission overmunicipal drains. One thousand rupees Two hundred rupees
2. Section 229 Connections with municipal drains, etc., not to be madeexcept in conformity with section 227 or 228. One thousand rupees Two hundred rupees
3. Section 229A sub-section (1) Buildings, etc., not to be erected without permission overany drain. One thousand rupees Two hundred rupees
4. Section 230A Owner of land to allow to carry drains through the land. Five hundred rupees One hundred rupees
5. Section 231 Requisition to enforce drainage of undrained premisessituated within a hundred feet of a municipal drain. Five hundred rupees One hundred rupees
6. Section 232 Requisition to enforce drainage of undrained premises notsituated within a hundred feet of a municipal drain. Five hundred rupees One hundred rupees
7. Section 233, sub-section (1) clause (b) Direction, limiting the use of drain or notice requiring thecon struction of a distinct drain. Five hundred rupees One hundred rupees
8. Section 233A, clause (b) Drain for sole use of property to be maintained in goodrepair, etc., by owner or occupier of property. Five hundred rupees One hundred rupees
9. Section 236 Owners of drains to allow use or joint ownership thereof byothers. Five hundred rupees One hundred rupees
10. Section 240 Drains not to pass beneath buildings. One thousand rupees Two hundred rupees
11. Section 243, sub-section (2) Requisition to cover or ventilate drain or cesspool. Five hundred rupees One hundred rupees
12. Section 248, sub-section (1) Requisition to enforce the provision of privy accommodation,etc. Five hundred rupees One hundred rupees
13. Section 249 Requisition to provide privy accommodation for factories,etc. Two thousand rupees Five hundred rupees
14. Section 249A Requisition respecting unhealthy privies. Two thousand rupees Five hundred rupees
15. Section 250, sub-section (1) Provisions to privies. Five hundred rupees One hundred rupees
16. Section 251 Provision as to water closets Five hundred rupees One hundred rupees
17. Section 257 Requisition to effect sanitary repairs, etc. One thousand rupees Two hundred rupees
18. Section 259A, sub-sections (1) and (4) Provisions as to employment of licensed plumber and use ofwork. Five thousand rupees One thousand rupees
19. Section 259A, sub-sections (2) and (3). Licensed plumber to give and sign certificate. One thousand rupees Two hundred rupees
20. Section 268, sub-section (1) Building, etc., not to be erected over water main withoutpermission. One thousand rupees Five hundred rupees
21. Section 270A Premises not to he occupied without Commissioner'scertificate in respect of adequate water supply. Five thousand rupees One thousand rupees
22. Section 271, sub-section (2) Requisition to obtain private water supply and to providesupply and distributing pipes, etc. One thousand rupees Two hundred rupees
23. Section 274 Requisition to provide cisterns and fittings or means ofaccess to any cisterns. One thousand rupees Two hundred rupees
24. Section 297 sub-section (3). Buildings not to be constructed within the regular line ofstreet without permission. Ten thousand rupees Three thousand rupees
25. Section 305 Requisition as to levelling and draining of private streets. One thousand rupees Two hundred rupees
26. Section 312 sub-section (1) Prohibition of structures or fixtures causing obstruction instreets Two thousand rupees Five hundred rupees
27. Section 313, sub-section (1) Prohibition of deposit, etc., of things in streets. Two thousand rupees Five hundred rupees
28. Section 313A Prohibition of hawking or expOsing for sale any article in apublic place or street without a licence. Five hundred rupees One hundred rupees
29. Section 313B Prohibition in a public place or street of use of skill inhandicraft or in rendering services without licence. Five hundred rupees One hundred rupees
30. Section 315 Requisition to remove structures or fixtures erected or setup before section 312 came into force. One thousand rupees Two hundred rupees
31. Section 322, sub-section (1) Streets not to be opened or broken up and building materialsnot to be deposited thereon without permission. Five thousand rupees One thousand rupees
32. Section 323 Precautions for public safety to be taken by persons to whompermission is granted under section 322. Five thousand rupees One hundred rupees
33. Section 324 sub-section (1) Persons to whom permission is granted under section 322, mustreinstate streets. One thousand rupees Two hundred rupees
34. Section 326 Hoards to be set up during work on any building adjacent to astreet. Two thousand rupees Five hundred rupees
35. Section 328, sub- section (1) Sky-signs not to be erected or retained without permission. One thousand rupees Four hundred rupees
36. Section 328A, sub-section (1) Advertisement on certain sites, vehicles, etc., not to beexhibited without permission. One thousand rupees Two hundred rupees
37. Section 329, sub-section (1) Requisition to repair, protect or enclose dangerous place. One thousand rupees Five hundred rupees
38. Section 334, sub-section (1) Requisition to alter situation of gas pipes, etc. One thousand rupees Two hundred rupees
39. Section 335, sub-section (1) Building, etc., not to be erected without permission overmunicipal gas pipes. One thousand rupees Two hundred rupees
40. Section 347, sub-section (1) Work not to be commenced without notice. Fifteen thousand rupees Three thousand rupees
41. Section 347B Building or any part of a building originally constructed orauthorised to be used for human habitation not to be used as agodown, etc., without permission. Ten thousand rupees Three thousand rupees
42. Section 347C Budding originally constructed or authorised to be used forhuman habitation not to be altered without permission for thepurpose of using it as a godown, etc. Ten thousand rupees Three thousand rupees
43. Section 349 Roof and external walls of buildings not to be of inflammablematerial. One thousand rupees Two hundred rupees
44. Sections 349A and 349B Provisions as to height of buildings Ten thousand rupees Two thousand rupees
45. Section 349C Provisions as to height of frame buildings. Ten thousand rupees Two thousand rupees
46. Section 349D Alteration and provision of staircases to allow safe exit inthe event of fire. Two thousand rupees Five hundred rupees
47. Section 353A Provision as to completion certificates; permission to occupyor use. Ten thousand rupees Two thousand rupees
48. Section 354AA, sub-section (7) Erection or re-erection of any building in contravention ofthe declaration. Ten thousand rupees Two thousand rupees
49. Section 354RK, sub-section (8) Construction or re-construction of building within anyre-development area without permission. Ten thousand rupees Three thousand rupees
50. Section 358 Licensed plumber to be bound to execute work properly. One thousand rupees Two hundred rupees
51. Section 368, sub-sections (1), (2), (3), (4) and (5). Collection, removal and deposit of refuse and provision ofreceptacles. One thousand rupees Two hundred rupees
52. Section 372 Provision to removal of refuse. One thousand rupees Two hundred rupees
53. Section 375 Requisition to cleanse and lime- wash building. Five hundred rupees One hundred rupees
54. Section 375A Requisition to remove building materials, etc., from anypremises. One thousand rupees Two hundred rupees
55. Section 377 Requisition to cleanse, etc., the neglected premises. Five hundred rupees One hundred rupees
56. Section 377A sub- sections (1) and (2) Requisition to abate or to prevent recurrence of leakage inthe roofs of buildings. Two thousand rupees Five hundred rupees
57. Section 379 Owner or occupier of house to give statement of accommodationwithin seven days of receipt of notice. Two thousand rupees Five hundred rupees
58. Section 379A sub-section (1) Requisition by Metropolitan Magistrate to abate overcrowding. Two thousand rupees Four hundred rupees
59. Section 379A, sub-section (3) Requisition by owner pursuant to order under sub-section (1) Two thousand rupees Four hundred rupees
60. Section 380 Requisition to remove or alter insanitary hut. Five hundred rupees One hundred rupees
61. Section 381 Requisition to fill in pools, etc., which are nuisance. Two thousand rupees Five hundred rupees
62. Section 381-A, sub-section (2) Requisition to fill in or demolish well, etc. Two thousand rupees Five hundred rupees
63. Section 381-B Prohibition of mosquito-breeeding in collection of water onany land. Two thousand rupees Five hundred rupees
64. Section 382 Requisition to discontinue dangerous quarrying Ten thousand rupees Two thousand rupees
65. Section 383, sub-section (1). Requisition to remove or trim trees, shrubs or hedges. Five hundred rupees One hundred rupees
66. Section 384, sub-section (1) Prohibition as to the keeping of animals. One thousand rupees Two hundred rupees
67. Section 384-A Requisition to discontinue, etc. stabling animals in dwellinghouses. Two thousand rupees Five hundred rupees
68. Section 390, sub-section (1) Prohibition of working of factory, etc., established withoutwritten permission. Fifty thousand rupees, Ten thousand rupees
69. Section 390, sub-section (3) Prohibition of continuance or resumption of working offactory, etc., after revocation of written permission for itsestablishment. Fifty thousand rupees, Ten thousand rupees
70. Section 392, sub-section (1) Requisition for sanitary regulation of factories, etc. Ten thousand rupees, Three thousand rupees
71. Section 394, sub-section (1), clauses (a)(ii) and (b) to (f) Certain articles not to be kept and certain trades, processesand operations not be carried on, without licence. Twenty thousand rupees Four thousand rupees
72. Section 394, sub-section (b) Licence to be kept on the premises, board to be displayedindicating nature of articles kept or trade carried on and properlabels to be put on articles, etc. Two thousand rupees Five hundred rupees
73. Section 395, sub-section (1) Prohibition of corruption of water by chemicals, etc. Fifty thousand rupees Ten thousand rupees
74. Section 397, sub-section (1) Regulation of washing of clothes by washermen. One thousand rupees Two hundred rupees
75. Section 403, sub-section (1) Private markets not to be kept or permitted to be kept openand no place to be used or permitted to be used as slaughterhouse, without licence. Five thousand rupees One thousand rupees
76. Section 405 Requisition to pave and drain private market buildings, andslaughter houses. Five thousand rupees One thousand rupees
77. Section 411 Butchers and persons who sell or supply the flesh of animalsto be licensed One thousand rupees Two hundred rupees
78. Section 412A Milk, butter, etc., not to be sold without a licence. One thousand rupees Two hundred rupees
79. Section 425, sub-section (1) Requisition to disinfect buildings One thousand rupees Two hundred rupees
80. Section 426A, sub-section (1) Second-hand clothing and bedding not to be brought into citywithout informing the Commissioner and getting them inspected. Ten thousand rupees Two thousand rupees
81. Section 426A sub-section (4) Second-hand clothing and bedding brought into city not to bedealt with or disposed of until a certificate by the Commissionerhas been given. Ten thousand rupees Two thousand rupees
82. Section 479, sub-section (5) Grantee to be bound to produce licence or written permission One thousand rupees Two hundred rupees
83. Section 485A, sub-section (2) Requisition to furnish information as to nature of interestin any premises. One thousand rupees Two hundred rupees
84. Section 507, sub-section (3) Occupier of building or land to afford facilities to theowner for complying with provisions of this Act, etc., aftereight days from issue of order by the Chief Judge, Small CausesCourt. Five thousand rupees One thousand rupees.]