Section 435 in The Chhattisgarh Municipal Corporation Act, 1956
435. Punishment for certain offences.
- Whoever contravenes any provisions of Section 229, 230, 285, 375, 411 or 412 or any order made thereunder, or fails to comply with any lawful direction or requisiting under any of the said provisions, shall he punished with imprisonment for a term which may extend to one month or with fine which may extend to five thousand rupees or with both.
