Section 339 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
339. Power to order closure of place.
- Upon a conviction being obtained in respect of the use of any place for any purpose without a licence or permission or in contravention of the conditions subject to which any licence or permission may have been granted, the Magistrate may, on the application of the authority competent to grant such licence or permission but not otherwise, order such place to be closed, and thereupon appoint any person or persons or take other steps to prevent such place being so used.
