Section 357 in The Chhattisgarh Municipalities Act, 1961
357. General provision regarding bye-laws.
(1)All bye-laws for which provision is made in this Act shall be made by the Council and shall be consistent with this Act, and with the rules made thereunder.(2)A bye-law may be general for the whole Municipality under the jurisdiction of the Council making it, or special for any part of such Municipality, as the Council may direct.(3)Unless specially excepted in this Act from the operation of this subsection no bye-law shall take effect until it has been confirmed by the State Government.[(3-a) The State Government may cancel its confirmation of any such bye-law and thereupon such bye-law shall cease to have effect.] [Inserted by M.P. Act No. 8 of 1967.](4)Unless specially excepted in this Act, from the operation of this subsection, no bye-laws shall take effect until it has been published in the manner prescribed by rules made under this Act.(5)In making any bye-law the Council may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees, and where the breach is a continuing breach with further fine which may extend to five rupees for every day after the first during which the breach is proved to have been persisted in.
