Section 329(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)If any street be not levelled, paved, lighted, severed, drained, channelled or (lagged to the satisfaction of the Commissioner, he may, with the approval of the Mayor-in-Council by a written notice, require the owner or owners of the street and the owners of the several premises fronting or adjoining the said street, or abutting thereon, or to which access is obtained through such street, or which will benefit by works executed under this section, to contribute within thirty days from the date of receipt of notice in such proportions as he may direct to the cost of levelling, metalling, tarring or asphalting, paving, lighting, sewering, draining, or flagging the same.
