Section 339I(1) in The Chhattisgarh Municipalities Act, 1961
(1)Every colonizer, before advertising, whether directly or through an agent by whatever name called, for sale of plots/houses in a residential colony whether constructed, under construction or proposed to be constructed, shall file with the Chief Municipal Officer a copy of the Brochure containing details of the plot/house/ flat offered for sale, the terms of sale, the colonizer's title to the land, status regarding statutory permissions/consents required for the colony and such other relevant details.
