Section 227 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
227. Power to require precaution in place of public entertainments.
(1)It shall be the duty of the manager or proprietor of any place for public entertainment to make such provision as may be prescribed by the by-laws or if no by-laws have been framed, as the Chief Officer may by written notice require, for the prevention and extinction of fire, and for the easy exit of the audience in case of fire.(2)Any person who contravenes any provision of sub-section (1) shall, on conviction, be punished with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 22(1), (w.e.f. 14-1-2011).] and in the case of continuing contravention with further fine which may extend to [two hundred and fifty rupees] [These words were substituted for the words 'twenty-five rupees' by Maharashtra 1 of 2011, Section 22(2), (w.e.f. 14-1-2011).] for every day after the first during which such contravention continues.
