Section 189(10) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(10)The Court convicting such person may also direct such person to demolish or alter the building in accordance with the order of the Chief Officer or in such other manner as the Court may deem proper and within the period specified by the Court. If such person fails to demolish or alter the building within the period specified by the Court, or in the manner required by the Court, he shall, on conviction, be punished 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 8(2), (w.e.f. 14-1-2011).] for every day after the expiry of the period for compliance specified by the Court in its order during which such non-compliance continues.
