Section 474A in The Mumbai Municipal Corporation Act, 1888
474A. [ Penalty for obstructing lawful exercise of powers under Chapter V-A. [Section 474A was inserted by Maharashtra 14 of 1961, Section 10.]
- Any person who obstructs the lawful exercise of any power conferred by or under Chapter. V-A, shall, on conviction, be punished with fine which may extend to [two thousand rupees, subject however, to a minimum fine which shall not be less than one thousand rupees.]]
