Section 283(2) in The Chhattisgarh Municipalities Act, 1961
(2)Whoever, after notice has been given under sub-section (1), uses any building or place or permits it to be used in such a manner as to be a nuisance to the neighbourhood or dangerous to life, health or property, shall be punished with fine which may extend to two hundred rupees and with further fine which may extend to forty rupees for every day on which such use or permission of use is continued after the date of first conviction.
