Section 475 in The Mumbai Municipal Corporation Act, 1888
475. Punishment of offences against section 267
(1)Whoever, contravenes any provision of sub-section (1) of section 267 shall be punished with imprisonment which may extend to [six months, or with fine which may extend to five hundred rupees,] [These words were substituted for the words 'one month, or with fine which may extend to one hundred rupees' by Maharashtra 21 of 1989, Section 57.] or with both.(2)When any person is convicted under sub-section (1), the Magistrate who convicts him may order the immediate removal of any building or the immediate discontinuance of the operation or use of land, in respect of which such conviction has been held.(3)If any order made under sub-section (2) is disobeyed or the execution thereof resisted, the offender shall be punished with imprisonment which may extend to one month, or with fine which may extend to one hundred rupees, or with both.
