Section 232(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Whoever -(a)when the Chief Officer has fixed such hours and routes and given such public notice, removes or causes to be removed along any street any such offensive matter at any time except within the hours so fixed, or by any route other than that fixed by the Chief Officer; or(b)at any time, whether such hours or routes have been fixed by the Chief Officer or not,-(i)uses for any such purpose any cart, carriage, receptacle or vessel, not having a covering (ii) sufficient for preventing the escape of the contents thereof and of the stench therefrom; or(ii)wilfully or negligently slopes or spills any such offensive matter in the removal thereof; or(iii)does not carefully sweep and clean every place in which any such offensive matter has been slopped or spilled; or(iv)places or sets down in any public place any vessel containing such offensive matter,shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 26(1), (w.e.f. 14-1-2011).].
