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[Cites 0, Cited by 98] [Entire Act]

State of Maharashtra - Section

Section 471 in The Mumbai Municipal Corporation Act, 1888

471. [ Certain offences punishable with fine. [Section 471 was substituted for the original section by Bombay 5 of 1905, Section 58.]

- Whoever-
(a)contravenes any provision of any of the sections, sub-sections or clauses mentioned in the first column of the following table, or of any regulation made thereunder; or
(b)fails to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses,
shall be punished, for each such offence, with fine which may extend to the amount mentioned in that behalf in the third column of the said table [Subject, however, to a minimum fine which shall not be less than fine mentioned in the fourth column of the said table.]Explanation. - The entries in the second column of the said table headed "Subject" are not intended as definitions of the offences described in the sections, sub-sections and clauses mentioned in the first column, or even as abstracts of those sections, sub-sections and clauses, but are inserted merely as references to, the subjects of the sections, sub-sections and clauses, the numbers of which are given in the first column.]
[Sr.No. [Table was substituted by Maharashtra 24 of 2006, Section 3 (w.e.f. 18-7-2006)] Section, sub-section or clause Subject Fine which may be imposed Minimum fine which shall be imposed
(1) (2) (3) (4) (5)
1. Section 149 Notice to be given of transfer of title Two thousand rupees Five hundred rupees
2. Section 150 Requisition to produce instrument of transfer Two thousand rupees Five hundred rupees
3. Section 152 Notice to be given of the erection of new building, etc. Two thousand rupees Five hundred rupees
4. Section 191A, sub-section (3) Return to be forwarded by an owner or person in charge of adog. One thousand rupees Two hundred fifty rupees
5. Section 191H Return to be submitted by person liable to theatre tax. Two thousand and Five hundred rupees Five hundred rupees
6. Section 223, sub-section (1) Building, etc., not to be erected without permission overdrains. Five thousand rupees One thousand rupees
7. Section 229 Connections, with municipal drains, etc., not to be madeexcept in conformity with section 227 or 228. Five thousand rupees One thousand rupees
8. Section 229A, sub-section (1) Buildings, etc., not to be erected without permission overdrains Five thousand rupees One thousand rupees
9. Section 230A Owner of land to allow others to carry drains through theland. Two thousand and Five hundred rupees Five hundred rupees
10. Section 231 Requisition to enforce drainage of undrained premisessituated within a hundred feet of a municipal drain Two thousand and Five hundred rupees Five hundred rupees
11. Section 232 Requisition to enforce drainage of undrained premises notsituated within a hundred feet of a Municipal drain. Two thousand and Five hundred rupees Five hundred rupees
12. Section 233, sub-section (1), clause (b) Direction limiting use of drain or notice requiring theconstruction of a distinct drain. Two thousand and Five hundred rupees Five hundred rupees
13. Section 233A, clause (b) Drains for sole use of properties to be maintained in goodrepair, etc. by owner or occupier of the property. Two thousand and Five hundred rupees Five hundred rupees
14. Section 234 New buildings not to be erected without drains. Fine not to be exceed five thousand rupees ....
15. Section 235 Excrementitious matter not to be passed into cesspool. Five thousand rupees One thousand rupees
16. Section 236 Owners of drains to allow use thereof, or joint ownershiptherein, to others, Two thousand and five hundred rupees Fifty hundred rupees
17. Section 240 Drains not to pass beneath buildings. Ten thousand rupees Two thousand rupees
18. Section 241 Provisions as to position of cesspools. Ten thousand rupees Two thousand rupees
19. Section 243, sub-section (2) Requisition to cover or ventilate drain or cesspool. Two thousand and five hundred rupees Five hundred rupees
20. Section 246A, sub-section (1) Water closets and privies not to be constructed withoutpermission or in contravention of terms prescribed. Ten thousand rupees Two thousand rupees
21. Section 247 Buildings newly erected or re-erected to be provided withwater closet and other accommodation. Ten thousand rupees Two thousand rupees
22. Section 248, sub-section (1) Requisition to enforce provision of privy accommodation, etc. Ten thousand rupees Two thousand rupees
23. Section 249 Requisition to provide privy accommodation for factories,etc. Ten thousand rupees Five thousand rupees
24. Section 249A Requisition respecting unhealthy privies. Ten thousand rupees Two thousand rupees
25. Section 250, sub-section (1). Provisions as to privies. Two thousand rupees Five hundred rupees
26. Section 251, proviso Provisions as to water closets Two thousand rupees Five hundred rupees
27. Section 251A Provisions as to privies and water-closets Ten thousand rupees Two thousand and five hundred rupees
28. Section 251B Provisions as to use of places for bathing or washing clothesor domestic utensils. Two thousand and five hundred rupees Five hundred rupees
29. Section 257 Requisition to effect sanitary repairs etc. Two thousand and five hundred rupees Five hundred rupees
30. Section 259A, sub-sections (1) and (4) Provisions as to employment of licensed plumber and use ofwork Ten thousand rupees Two thousand rupees
31. Section 259A, sub-sections (2) and (3) Licensed plumber to give and sign certificate. Two thousand and five hundred rupees Five hundred rupees
32. Section 268, sub-section (1) Building, etc., not to be erected over water main withoutpermission. Five thousand rupees One thousand rupees
33. Section 269, sub-section (3) Water not to be carried away from public water supply forsale, and not to be carried in cask, etc., without permission. Five thousand rupees Five hundred rupees
34. Section 270, sub-section (2) Public water supply set apart for particular purpose not tobe used for other purpose. Five thousand rupees One thousand rupees
35. Section 270A Premises not to be occupied without Commissioner'scertificate in respect of adequate water supply. Ten thousand rupees Two thousand rupees
36. Section 271, sub-section (2) Requisition to obtain private water supply and to providesupply and distributing pipes, etc. Ten thousand rupees Two thousand rupees
37. Section 272, sub-section (1) Provisions as to making and renewing of connections withmunicipal water works. Ten thousand rupees Two thousand rupees
38. Section 272, sub-section (5) Provision as to unauthorised connections with municipal waterworks, etc. Two thousand and five hundred rupees Five hundred rupees
39. Section 274 Requisition to provide cistern and putting of means of accessto any cistern. Two thousand and five hundred rupees Five hundred rupees
40. Section 274A Requisition to provide for keeping cisterns locked. Two thousand and five hundred rupees Five hundred rupees
41. Section 275 Supply or distributing pipes, etc., to be kept in efficientrepair by owner or occupier of premises. Two thousand and five hundred rupees One thousand rupees
42. Section 278, sub-section (2) Requisition to remedy defect in meter (supply or distributingpipes), etc. Five thousand rupees Five hundred rupees
43. Section 280 Conditions as to use of water not to be contravened. Five thousand rupees One thousand rupees
44. Section 282 Prohibition of fraudulent and unauthorised use of water Five thousand rupees One thousand rupees
45. Section 2878 sub-section (1) Work under Chapter X to be done by licensed plumber Ten thousand rupees Two thousand rupees
46. Section 287B sub-section (2) Name of licensed plumber to be furnished. One thousand rupees Two hundred and fifty rupees
47. Section 297, sub-section (3) Construction of building, within the regular line of streetwithout permission. Twenty-five thousand rupees Five thousand rupees
48. Section 304, sub-section (1) Land not to be appropriated for building and private streetsnot to be laid out until expiration of notice nor Otherwise thanin accordance with Commissioner's direction. Twenty-five thousand rupees Five thousand rupees
49. Section 305 Requisition as to levelling and draining of private streets. Five thousand rupees One thousand rupees
50. Section 308, sub-section (1) Prohibition of projections upon streets, etc. Ten thousand rupees Two thousand rupees
51. Section 308, sub-section (2) Requisition to remove the same. Ten thousand rupees Two thousand rupees
52. Section 309, sub-section (1) Requisition to remove or alter projections, etc., made beforeAct III of 1872 came into force. Ten thousand rupees Two thousand rupees
53. Section 311 Ground floor doors, etc., not to open outwards on streets. One thousand rupees Two hundred rupees
54. Section 312 sub-section (1) Prohibition of structures or fixtures causing obstruction instreets. Ten thousand rupees Two thousand rupees
55. Section 313, sub-section (1) Prohibition of deposits, etc., of things in streets. Two thousand rupees Two hundred and fifty rupees
56. Section 313A Prohibition of hawking articles for sale in a public place orstreet without a licence. Two thousand and five hundred rupees Five hundred rupees
57. Section 313B Prohibition in a public place or street, of use of skill inhandicraft or in rendering services without licence. Two thousand and five hundred rupees Five hundred rupees
58. Section 315 Requisition to remove structures or fixtures erected or setup before section 312 came into force. Five thousand rupees One thousand rupees
59. Section 316, sub-section (1) Prohibition of the tethering of animals in public streets. One thousand rupees Two hundred rupees
60. Section 319, sub-section (2) Direction to close street in which work is in progress. Two thousand and five hundred rupees Five hundred rupees
61. Section 321, sub-section (2) Shoring-timber fence, etc., employed to secure public safetywhile Municipal works are in progress, not to be removed. Two thousand and five hundred rupees Five hundred rupees
62. Section 322, sub-section (1) Street not to be opened or broken up and building materialsnot to be deposited thereon without permission. Two thousand and five hundred rupees Five hundred rupees
63. Section 323 Precautions for public safety to be taken by persons to whompermission is granted under section 322. Two thousand and five hundred rupees Five hundred rupees
64. Section 324, sub-section (1) Persons to whom permission is granted under section 322 mustreinstate street. Two thousand and five hundred rupees Five hundred rupees
65. Section 325 Provision to be made by persons to whom permission is grantedunder section 322 for traffic, etc., when their works interrupt. Ten thousand rupees Two thousand rupees
66. Section 326 Hoards to be set up during work on any building adjacent to astreet. Two thousand and five hundred rupees Five hundred rupees
67. Section 327 sub-section (2) Name of street and number or sub-number of premises or partthereof not to be destroyed or defaced. One thousand rupees Two hundred rupees
68. Section 328, sub-section (1) Skysigns not to be erected or retained without permission. Five thousand rupees One thousand rupees
69. Section 328A, sub-section (1) Advertisements on certain sites, vehicles, etc., not to beexhibited without permission. Five thousand rupees One thousand rupees
70. Section 329, sub-section (1) Requisition to repair, protect or enclose dangerous place. Two thousand and five hundred rupees Five hundred rupees
71. Section 331 Prohibition of removal etc., of lamps. Five thousand rupees One thousand rupees
72. Section 333, sub-sections (1), (2) and (3) Provision as to manner of laying gas-pipes. Ten thousand rupees Two thousand rupees
73. Section 334, sub-section (1) Requisition to alter situation of gas-pipes, etc. One thousand rupees Two hundred rupees
74. Section 335, sub-section (1) Buildings, etc., not to be erected without permission overmunicipal gas-pipes. Five thousand rupees One thousand rupees
75. Section 344A Provision for supervision of buildings and works. Ten thousand rupees ....
76. Section 347, sub-section (1) Work not to be commenced without notice. Fifty thousand rupees Ten thousand rupees
77. Section 347A Building not to be converted to other purposes without thepermission of the Commissioner. Ten thousand rupees ....
78. Section 347B Building or any part of a building originally constructed orauthorised to be used for human habitation not to be used as agodown etc., without permission. Twenty thousand rupees Five thousand rupees
79. Section 347C Building originally constructed or authorised to be used forhuman habitation not to be altered without permission for thepurpose of using it as a godown, etc. Twenty-five thousand rupees Five thousand rupees
80. Section 349 Roofs and external wails of buildings not to be made ofinflammable articles. Twenty thousand rupees Four hundred rupees
81. Section 349A and 3498 Provision as to height of buildings. Twenty thousand rupees Four thousand rupees
82. Section 349C Provision as to height of frame buildings. Fifty thousand rupees Ten thousand rupees
83. Section 349D Alteration and provision of staircase to allow safe exit inthe event of fire. Twenty thousand rupees Four thousand rupees
84. Section 353 Provision for enforcement of provisions concerning buildingsand walls. Fifty thousand rupees Ten thousand rupees
         
85. Section 353A Provision as to completion certificates Twenty-five thousand rupees Five thousand rupees
85A. [ [Section 85A was inserted by Maharashtra 6 of 2009, Section 3, dated 14-1-2009.] Section 353B Provisions as to Structural Stability Certificate Twenty-five thousand rupees or the amount equal to propertytax of the building, fora period of one year. whichever is higher Twenty-five thousand rupees or the amount equal to propertytax of the building for a period of one year, whichever ishigher]
86. Section 354AA, sub-section (7) Erection or re-erection of any building in contravention ofthe declaration. Twenty thousand rupees Four hundred rupees
87. Section 354RK sub-section (8) Construction or re-construction of building within anyre-development area without permission. Ten thousand rupees Two thousand rupees
88. Section 356 Regulations prescribed for licensed surveyors and plumbers. One thousand rupees Two hundred rupees
89. Section 357 Licensed plumber not to demand or receive more than theprescribed fee. One thousand rupees Two hundred rupees
90. Section 358 Licensed plumber to be bound to execute work properly. One thousand rupees Two hundred rupees
91. Section 368 Sub-sections (1), (2), (3) and (4) Collection removal and deposit of refuse and provision ofreceptacles. Ten thousand rupees Two hundred and fifty rupees
92. Section 370 Collection, and removal of excrementitious and pollutedmatter to be provided for by occupier in certain cases. One thousand rupees Two hundred and fifty rupees
93. Section 371 Halalkhore's duties in certain cases not to be discharged byprivate individuals without permission. Five hundred rupees One hundred rupees
94. Section 372, clauses (a), (b), (C), (d), (e)and (f). Provision as to removal of refuse. Two thousand and five hundred rupees Five hundred rupees
95. Section 372, clause (g) Provision as to removal and skinning of carcasses. Five thousand rupees One thousand rupees
96. Section 375 Requisition to cleanse and lime wash building. Five thousand rupees One thousand rupees
97. Section 375A Requisition to remove building materials, etc., from anypremises. Five thousand rupees One thousand rupees
98. Section 376 Prohibition of nuisance, in unoccupied or abandoned premises. Five thousand rupees One thousand rupees
99. Section 377 Requisition to cleanse, etc., neglected premises. Five thousand rupees One thousand rupees
100. Section 377A sub-sections (1) and (2) Requisition to abate nuisance or to prevent recurrence due toieakage in the roofs of buildings. Two thousand and five hundred rupees Five hundred rupees
101. Section 378, sub-section (2) Provision as to buildings unfit for human habitation. Five thousand rupees One thousand rupees
102. Section 379 Owner or occupier of a house within seven days of receipt ofnotice, to give statement of accommodation. Five thousand rupees One thousand rupees
103. Section 379A, sub-section (1) Requisition by Metropolitan Magistrate to abate overcrowding. Two thousand rupees Four hundred rupees
104. Section 379A, sub-section (3) Requisition by owner pursuant to order under sub-section (1). Two thousand rupees Four hundred rupees
105. Section 380 Requisition to remove or alter insanitary huts. Two thousand and five hundred rupees Five hundred rupees
106. Section 381 Requisition to fill in pools, etc., which are a nuisance. Ten thousand rupees Two thousand rupees
107. Section 381A, sub-section (1) Digging or constructing well, etc., without permission. Five thousand rupees Two thousand rupees
108. Section 381A sub-section (2) Requisition to fill in or demolish well, etc. Ten thousand rupees Two thousand rupees
109. Section 381B Prohibitions of mosquito breeding in collection of water onany land. Ten thousand rupees Two thousand rupees
110. Section 382 Requisition to discontinue dangerous quarrying Ten thousand rupees Two thousand rupees
111. Section 383 sub-section (1) Requisition to remove or trim trees, shrubs or hedges. One thousand rupees Two hundred rupees
112. Section 384, sub-section (1) Prohibitions as to keeping of animals. Two thousand and five hundred rupees Five hundred rupees
113. Section 384A Requisition to discontinue, etc., stabling animals or storinggrains, etc., in dwelling house. Two thousand and five hundred rupees Five hundred rupees
114. Section 385 sub-section (2) Prompt notice to be given to Health Department for removal ofcarcasses of dead animals without authorisation of theCommissioner. One thousand rupees One hundred rupees
115. Section 388, clauses (e), (f) and (g) Prohibition of bathing, etc., contrary to order orregulation. Five thousand rupees Two hundred fifty rupees
116. Section 390, sub-section (1) Factory, etc., not to be newly established or worked withoutpermission. Fifty thousand rupees Ten thousand rupees
117. Section 390, sub-section (3) Prohibition of continuous or resumption of working offactory, etc., after revocation of written permission for itsestablishment. Fifty thousand rupees Ten thousand rupees
118. Section 392, sub-section (1) Requisition for sanitary regulation of factories. Twenty-five thousand rupees Five thousand rupees
119. Section 393, sub-section (1) Prohibition of use of steam whistle, etc., withoutpermission. One thousand rupees Two hundred rupees
120. Section 394, sub-section (1) clauses (a) (ii) and (b) to (f) Certain articles not to be kept and certain trades, processesand operations not to be carried on without licence. Twenty-five thousand rupees Five thousand rupees
121. Section 394, sub-section (6) Licence to be kept on premises, board to be displayedindicating nature of articles kept or trade carried on and properlabels to be put on licensable articles. Two thousand and five hundred rupees Five hundred rupees
122. Section 395, sub-section (1) Prohibition of corruption of water by chemicals, etc. Twenty thousand rupees Four thousand rupees
123. Section 397, sub-section (1) Regulation of washing of clothes by washermen. Two thousand rupees Four hundred rupees
124. Section 401, sub-section (1) Prohibition of sale in Municipal market without licence. Two thousand and five hundred rupees Five hundred rupees
125. Section 402, sub-section (2) New private market not to be opened without sanction. Fifty thousand rupees Ten thousand rupees
126. Section 403, sub-section (1) Private market or slaughter house not to be kept or permittedto be kept open without licence. Ten thousand rupees Two thousand rupees
127. Section 404 Prohibition of sale in unauthorised private markets. One thousand rupees Two hundred fifty rupees
128. Section 405 Requisition to pave and drain private market, buildings andslaughter houses. Five thousand rupees One thousand rupees
129. Section 406 Regulations framed for markets and slaughter houses. One thousand rupees Two hundred and fifty rupees
130. Section 407A Removal of cattle, sheep, goats or swine from any municipalslaughter-house market or premises. One thousand rupees Five hundred rupees.
131. Section 408, sub-section (2) Regulations and table of stallage, fees and rents affixed inmarkets and slaughter houses not to be destroyed or defaced. Five hundred rupees One hundred rupees
132. Section 410, sub-section (1) Prohibition of sale of animals, etc., except in a market. Two thousand and five hundred rupees Five hundred rupees
133. Section 411 Butchers and persons who sell or supply flesh of animal to belicensed. Ten thousand rupees Two thousand rupees
134. Section 412A Milk, butter, etc., not to be sold without a licence. Two thousand and five hundred rupees Five hundred rupees
135. Section 421 Information to be given of existence of dangerous disease orcontinuous pyrexia of unknown origin by medical practitioners. Five thousand rupees One thousand rupees
136. Section 423, sub-section (2) Prohibition of use for drinking of water likely to causedangerous disease. Five thousand rupees One thousand rupees
137. Section 424. sub-section (2) Direction to remove patients to hospital Five thousand rupees One thousand rupees  
138. Section 425, sub-section (1) Requisition to disinfect buildings. Five thousand rupees One thousand rupees
139. Section 426A, sub-section (1) Second-hand clothing and bedding not to be brought into citywithout informing the Commissioner and getting them inspected. Ten thousand rupees Two thousand rupees
140. Section 426A, sub-section (4). Second-hand clothing and bedding brought into city not to bedealt with or disposed of until a certificate by the Commissionerhas been given. Ten thousand rupees Two thousand rupees
141. Section 427, sub-section (2) Where a place for washing of infected articles has beenappointed such articles not to be washed at places not soappointed. Two thousand and five hundred rupees. Five hundred rupees
142. Section 427, sub-section (3). Direction to disinfect or destroy infected articles. Two thousand and five hundred rupees. Five hundred rupees
143. Section 428, sub-section (1) Persons suffering from dangerous disease not to enter apublic conveyance without notifying the same. One thousand two hundred fifty rupees Two hundred and fifty rupees
144. Section 430 Provision as to carriage of persons suffering from dangerousdisease in public conveyances. Ten thousand rupees Two thousand rupees
145. Section 431 Public conveyance which has carried a person suffering fromdangerous disease to be disinfected. Ten thousand rupees. Two thousand rupees
146. Section 432, sub-section (1) Infected articles not to be transmitted, etc., withoutprevious disinfection. Ten thousand rupees. Two thousand rupees
147. Section 433, sub-section (1) Infected building not to be let without being firstdisinfected. Ten thousand rupees. Two thousand rupees
148. Section 435 Places for the disposal of the dead to be registered. Five thousand rupees. One thousand rupees
149. Section 437 New places for disposal of the dead not to be opened withoutpermission. Twenty-five thousand rupees Five thousand rupees
150. Section 440, sub-section (1) Prohibition of burials within places of worship andexhumations without permission. Ten thousand rupees. Two thousand rupees
151. Section 441 Acts prohibited in connection with the disposal of the dead. Five thousand rupees. One thousand rupees
152. Section 446, sub-section (1) Information of birth to be given within seven days. Two thousand and five hundred rupees Five hundred rupees
153. Section 447 Information respecting finding of new-born child to be given. Two thousand and five hundred rupees Five hundred rupees
154. Section 449 Information of death to be given at the time when the corpseof the deceased is disposed of. Two thousand and five hundred rupees Five hundred rupees
155. Section 450, sub-section (1) Medical practitioner who attended a deceased person tocertify the cause of death. Two thousand and five hundred rupees Five hundred rupees
156. Section 457 Obligation to fill up blank schedules and returns. One thousand rupees Two hundred rupees
157. Section 459 Military, naval and police officers and certain others ifrequired, to act as enumerators. One thousand rupees Two hundred rupees
158. Section 469, sub-section (1) Boards for exhibiting by-laws to be open to inspection. One thousand rupees Two hundred rupees
159. Section 469, sub-section (2) Boards not to be injured or defaced, etc. Five hundred rupees One hundred rupees
160. Section 479, sub-section (5) Grantee to be bound to produce licence or written permission One thousand rupees Two hundred rupees
161. Section 485A Sub-section (2) Requisition to furnish information as to nature of interestin any premises. One thousand rupees Two hundred rupees
162. Section 507, sub-section (3) Occupier of building or land to afford owner facilities forcomplying with provisions of this Act, etc., after eight daysfrom issue of order by Chief Judge of Small Causes Court. Ten thousand rupees Two thousand rupees]