Section 7 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(7)Notwithstanding anything contained in this Act, the Competent Authority or any of its officer who,-(i)has aided or abeted the construction of illegal or unauthorised structure;(ii)has failed to demolish such structure as provided in sub-section (5) without any sufficient reason, such act of commission or omission on their part shall constitute an offence under this section and shall, on conviction, be punished with imprisonment for a term which shall not be less than one year but which may extend to two years and with fine which shall not be less than two thousand five hundred rupees but which may extend to five thousand rupees:Provided that, before initiating any action against the Competent Authority or any of its officer on the ground of aiding or abetting the construction of any unauthorised or illegal dwelling structure, or failure to carry out the duty of demolition of an unauthorised dwelling structure, a reasonable opportunity of being heard shall be given to him by the concerned Disciplinary Authority:Provided further that, on prima-fade case of commission of such offence being established against the Competent Authority or any of its officer, the concerned authority or officer may, pending prosecution, be suspended by the concerned Disciplinary Authority.
