Section 213 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
213. Penalty for Unlicensed Markets.
- Any person -(a)establishing or maintaining a market for which a licence has not been granted under sub-section (2) of section 205; or(b)opening or keeping open a market for which the licence has been cancelled under section 210; or(c)opening or keeping open a market during the period of suspension under section 210;shall be punishable with fine which may extend to one hundred rupees, and if the breach is continuing one, with further fine which may extend to ten rupees for every day after the first during which the breach is proved to have been persisted in.Fairs
